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[Cites 0, Cited by 0] [Section 8(6)] [Section 8] [Entire Act]

State of Uttarakhand - Subsection

Section 8(6)(b) in Uttarakhand Panchayati Raj Act, 2016

(b)Without prejudice to the provisions of sub-section (a), any such money may on a certificate issued in that behalf by the prescribed authority be recovered as arrears of land revenue.