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State of Punjab - Section

Section 16 in The Punjab Bhudan Yagna Act, 1955

16. Tahsil Committees.

(1)The Board may, for any Tahsil where it considers necessary so to do, constitute Tahsil Committees consisting of not less than three and not more than seven members to be appointed by the Board.
(2)The Tahsil Committee may delegate any of its powers and functions under the Act to any member or to sub-committee of three or more of its members.