Section 203 in The Punjab Panchayati Raj Act, 1994
203. Access to or seizure of record of panchayats.
- A Panchayat shall permit any officer or any other person authorised by the Director in this behalf to have access to or seize or cause to be produced before him all its books, proceedings and records and to enter upon and inspect any immovable property occupied by or any work in progress under the orders of, or any institution controlled by the Panchayat.
