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[Cites 0, Cited by 0] [Section 5(1)] [Section 5] [Entire Act]

State of Punjab - Subsection

Section 5(1)(b) in Punjab Panchayat Samitis and Zila Parishads Act, 1961

(b)Associate Members, namely:-
(i)every Member of the Punjab Legislative Assembly or the Haryana Legislative Assembly, or the Himachal Pradesh Legislative Assembly, as the case may be, representing the constituency of which the Tahsil forms part, provided he is not a Primary Member of the Panchayat Samiti; and]