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[Cites 0, Cited by 0] [Section 154(4)] [Section 154] [Entire Act]

State of Punjab - Subsection

Section 154(4)(a) in The Punjab Panchayati Raj Act, 1994

(a)to issue notice under instructions from the Chairman of the Panchayat Samiti and Chairman of the Standing Committee, for meetings of the Panchayat Samitis and the Standing Committees thereof;