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[Cites 0, Cited by 0] [Section 102] [Entire Act]

State of Punjab - Subsection

Section 102(3) in Punjab Panchayat Samitis and Zila Parishads Act, 1961

(3)If in the opinion of the Deputy Commissioner, immediate action is necessary to suspend a resolution on any of the grounds referred to in clause (c) of sub-section (1), he may, by order in writing, suspend the resolution and make a report to the Government.