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[Cites 0, Cited by 0] [Section 78] [Entire Act]

State of Punjab - Subsection

Section 78(2) in The Punjab Panchayati Raj Act, 1994

(2)When the person on whom the summons is to be served resides within its jurisdiction such summons shall ordinarily be served by one of the Chaukidars of the local area but the Gram Panchayat may in its discretion have it served by any other person willing to do so.