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[Cites 0, Cited by 0] [Section 59] [Entire Act]

State of Punjab - Subsection

Section 59(2) in Punjab Panchayat Samitis and Zila Parishads Act, 1961

(2)The constitution, term of office, duties and procedure of and powers to be exercised by such Standing Committees shall be such as may be laid down by by-laws made by the Panchayat Samiti.