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[Cites 0, Cited by 0] [Section 29A(2)] [Section 29A] [Entire Act]

State of Punjab - Subsection

Section 29A(2)(ii) in The Punjab Panchayati Raj Act, 1994

(ii)all powers and duties of the Gram Panchayat during its dissolution, shall be exercised and performed by such person or persons, as the State Government may appoint in this behalf; and