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State of Punjab - Section

Section 111 in Punjab Gram Panchayat Act, 1952

111. Disputes.- If any dispute arises between two or more Gram Panchayats or between a Gram Panchayat and a Town Committee or a Municipal Committee or a Notified Area Committee or a District Board, it shall be referred to the prescribed authority whose decision shall be final and shall not be questioned in any court of law.