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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Punjab - Subsection

Section 15(2) in Punjab Panchayat Samitis and Zila Parishads Act, 1961

(2)If any question, dispute or doubt arises as to whether or not a vacancy has occurred under this section, it shall be referred by the Executive Officer of the Panchayat Samiti to the Deputy Commissioner concerned, whose decision thereon shall be final.