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[Cites 0, Cited by 40] [Section 51] [Entire Act]

State of Punjab - Subsection

Section 51(3) in The Punjab Panchayati Raj Act, 1994

(3)If the accused fails to execute the bond required by sub-section (1), the Gram Panchayat shall inform the Magistrate of the fact and the date fixed for the next hearing and the Magistrate shall proceed as provided under sub- sections (4) and (5) of section 50.