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[Cites 0, Cited by 0] [Section 186] [Entire Act]

State of Punjab - Subsection

Section 186(2) in The Punjab Panchayati Raj Act, 1994

(2)The Chairman of every Standing Committee shall in respect of the work that Committee be entitled to call for any information return, statement of report from the office of Zila Parishad and to enter upon and inspect any immovable property of the Zila Parishad or any work in progress concerning the Standing Committee.