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[Cites 0, Cited by 1] [Section 102(2)] [Section 102] [Entire Act]

State of Punjab - Subsection

Section 102(2)(e) in Punjab Gram Panchayat Act, 1952

(e)whose continuance in office is, in the opinion of Government or of the officer to whom Government has delegated its powers of removal, undesirable in the interest of the public: