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State of Punjab - Section

Section 25 in Punjab Panchayat Samitis and Zila Parishads Act, 1961

25. Adjournments.-

Any meeting of a Panchayat Samiti may, with the consent of the majority of the Members present, be adjourned to any other date; but no business other than that left over at the adjourned meeting shall be transacted at the next following meeting.