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[Cites 0, Cited by 0] [Section 137] [Entire Act]

State of Punjab - Subsection

Section 137(3) in The Punjab Panchayati Raj Act, 1994

(3)The State Government may allocate to a Panchayat Samiti any public property situated within its jurisdiction, and there upon such property shall vest in and come under the control of the Panchayat Samiti.