Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 53(1)] [Section 53] [Entire Act]

State of Uttarakhand - Subsection

Section 53(1)(e) in Uttarakhand Panchayati Raj Act, 2016

(e)is in arrears of any tax, fee rate or any other dues payable by him to the Kshettra Panchayat for such period as may be prescribed or has inspite of being required to do so by Kshettra Panchayat, 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 ;