Section 172(2)(b) in The Punjab Panchayati Raj Act, 1994

[Cites 0, Cited by 0] [Section 172(2)] [Section 172] [Entire Act]

State of Punjab - Subsection

Section 172(2)(b) in The Punjab Panchayati Raj Act, 1994

(b)exercise such powers and perform such duties of the Chairman as the Chairman from time to time may subject to the rules as may be made by the State Government in the behalf, delegated to him by order in writing; and

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State of Punjab - Subsection

Section 172(2)(b) in The Punjab Panchayati Raj Act, 1994