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[Cites 0, Cited by 0] [Section 199(1)] [Section 199] [Entire Act]

State of Punjab - Subsection

Section 199(1)(c) in The Punjab Panchayati Raj Act, 1994

(c)is contrary to the interests of the public or, likely to cause waste or damage of Samiti Fund or Zila Parishad Fund or of property of a Panchayat Samiti or Zila Parishad ; or