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[Cites 0, Cited by 0] [Section 172(2)] [Section 172] [Entire Act]

State of Punjab - Subsection

Section 172(2)(c) in The Punjab Panchayati Raj Act, 1994

(c)pending the election of a Chairman or during the absence of the Chairman from the district or by reason of leave for a period exceeding thirty days, exercise the powers and perform the duties of the Chairman.