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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Punjab - Subsection

Section 3(1) in Punjab Panchayat Samitis and Zila Parishads Act, 1961

(1)The Government may by notification direct that, with effect from such date as may be specified in the notification, there shall be constituted Panchayat Samitis either for every tahsil in a district or for every block in a district.