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[Cites 0, Cited by 0] [Section 150(4)] [Section 150] [Entire Act]

State of Punjab - Subsection

Section 150(4)(b) in The Punjab Panchayati Raj Act, 1994

(b)In any other case, submit its proposal to the Zila Parishad, concerned, with the objections, if any, which have been received alongwith its decision thereon.