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[Cites 0, Cited by 0] [Section 24(1)] [Section 24] [Entire Act]

State of Punjab - Subsection

Section 24(1)(a) in The Punjab Panchayati Raj Act, 1994

(a)the presiding authority shall wait for thirty minutes, and if within such period there is no quorum, the presiding authority shall adjourn the meeting to such time on the following day or such future day as he may fix;