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[Cites 0, Cited by 0] [Section 36(1)] [Section 36] [Entire Act]

State of Chattisgarh - Subsection

Section 36(1)(p) in The Chhattisgarh Panchayat Raj Adhiniyam, 1993

(p)has not paid all the dues, which arc recoverable by Panchayat against any type of outstanding dues on account of advance or any other account even after giving demand notice which is not less than 30 days, and has not filed with nomination paper, the declaration of such intention that no money is due to be paid by him on any account payable to the Panchayat.