Section 180(3)(D) in Uttarakhand Panchayati Raj Act, 2016

[Cites 0, Cited by 0] [Section 180(3)] [Section 180] [Entire Act]

State of Uttarakhand - Subsection

Section 180(3)(D) in Uttarakhand Panchayati Raj Act, 2016

(D)If the sum for which a bill has been presented as aforesaid is not paid, into the office of the Zila Panchayat, or to a person empowered by a regulation to receive such payments, within fifteen days from the presentation thereof, the Zila Panchayat may cause to be served upon the person liable for the payment of the above said sum, a notice of demand in such form as the Zila Panchayat may by regulation prescribe

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State of Uttarakhand - Subsection

Section 180(3)(D) in Uttarakhand Panchayati Raj Act, 2016