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[Cites 0, Cited by 0] [Section 182] [Entire Act]

State of Punjab - Subsection

Section 182(1) in The Punjab Panchayati Raj Act, 1994

(1)The State Government may assign to a Zila Parishad functions in relation to any matters to which the executive authority of the State Government extends or in respect of functions which have been assigned to the State Government by the Central Government.