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[Cites 0, Cited by 0] [Section 67] [Entire Act]

State of Punjab - Subsection

Section 67(2) in Punjab Gram Panchayat Act, 1952

(2)If by reason of the number of Panches disqualified under sub-section (1). there remains no quorum the 1* * Panchayat shall send the case or the suit to the 2[Chief Judicial Magistrate] or the District Judge or the Collector having jurisdiction, as the case may be, for disposal in accordance with law.