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[Cites 0, Cited by 0] [Section 8(1)] [Section 8] [Entire Act]

State of Uttarakhand - Subsection

Section 8(1)(e) in Uttarakhand Panchayati Raj Act, 2016

(e)is in arrears of any tax, fee, duty or any other dues payable by him for such period as may be prescribed, or has, inspite of being required to do so failed to deliver to it any record or property belonging to it which had come into his possession by virtue of his holding any office under it;