Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 47] [Entire Act] State of Punjab - Subsection Section 47(2) in Punjab Gram Panchayat Act, 1952 (2)The amount of such bond if forfeited shall be recoverable by the 2* * Panchayat as if it were a fine imposed by it.
