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State of Himachal Pradesh - Section

Section 70 in The Himachal Pradesh Panchayati Raj Act, 1994

70. Payment or adjustment of decree to be recorded.

- If on the application of tie decree holder or the judgment debtor the Gram Panchayat which passed the deem finds after inquiry that the decree has been satisfied wholly or in part, the Gram Panchayat shall record the fact in the prescribed register.