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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Punjab - Subsection

Section 26(2) in Punjab Gram Panchayat Act, 1952

(2)When a resolution has been passed under sub-section (1) above, it shall notwithstanding any resolution passed by an empowered District Board under section 5 of the Punjab Local Option Act, 1923 (V of 1923), 1[or any other Act for the time being in force], take effect from the first day of April of the year next after such resolution.