Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Punjab - Section Section 76 in Punjab Gram Panchayat Act, 1952 76. Payment by Instalments.- 1[A] Panchayat may, when imposing a fine or ordering the payment of a sum of money or the delivery of any movable property, direct that the money be paid, or the movable property be delivered, by instalments.
