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[Cites 0, Cited by 0] [Section 34(2)] [Section 34] [Entire Act]

State of Punjab - Subsection

Section 34(2)(b) in Punjab Panchayat Samitis and Zila Parishads Act, 1961

(b)where the Panchayat Samiti or any other authority empowered in this behalf by or under this Act is satisfied that for some reason, to be recorded by the Panchayat Samiti or the said authority in writing, it is not reasonably practicable to give to that person an opportunity of showing cause.