Section 184 in Uttarakhand Panchayati Raj Act, 2016
184. Recovery of rent or arrears for other immovable property.
- Any arrears or rent due on any person on any account to the Zila Panchayat in respect of immovable property, other than land vested in or entrusted to the management of the Zila Panchayat, shall be recovered in the manner prescribed.
