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[Cites 0, Cited by 0] [Section 110(2)] [Section 110] [Entire Act]

State of Uttar Pradesh - Subsection

Section 110(2)(xli) in The U.P. Panchayat Raj Act, 1947

(xli)the condition subject to which sums due to a [Gram Panchayat] [Substituted by U.P. Act No. 9 of 1994.] may be written off as irrecoverable, and the conditions subject to which the whole or any part of a fee may be remitted; and generally for the guidance of [Gram Panchayats] [Substituted by U.P. Act No. 9 of 1994.], [***] [Omitted 'Nyaya Panchayat' by U.P. Act No. 6 of 2017.], joint committees, other committees, servants of the Government and other authorities in any matter connected with the carrying out of the provisions of this Act;