Section 29A(1) in The Punjab Panchayati Raj Act, 1994
(1)Notwithstanding anything contained in section 29, where a Gram Panchayat has completed its term as specified in section 15 of this Act or election thereto has been announced and the State Government considers it necessary in public interest so to do, it may dissolve a Gram Panchayat by an order published in the Official Gazette.
