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[Cites 0, Cited by 0] [Section 86(3)] [Section 86] [Entire Act]

State of Punjab - Subsection

Section 86(3)(d) in Punjab Panchayat Samitis and Zila Parishads Act, 1961

(d)every member of Parliament or of the Punjab Legislative Assembly 3[* * *] or the Haryana Legislative Assembly or the Himachal Pradesh Legislative Assembly, as the case may be, representing the district or any part thereof for so long as he remains such member]: