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[Cites 0, Cited by 2] [Section 175(1)] [Section 175] [Entire Act]

State of Haryana - Subsection

Section 175(1)(i) in Haryana Panchayati Raj Act, 1994

(i)fails to pay arrears of any kind due by him to the Gram Panchayat, Panchayat Samiti or Zila Parishad or any Gram Panchayat, Panchayat Samiti or Zila Parishad subordinate thereto or any sum recoverable from him in accordance with the Chapters and Provisions of this Act, within three months after a special notice in accordance with the rules made in this behalf has been served upon him;