Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] State of Punjab - Subsection Section 2(n) in The Punjab Panchayati Raj Act, 1994 (n)"Deputy Chief Executive Officer" means an officer not below the rank of District Development and Panchayat Officer to be appointed under this Act as such for a Zila Parishad;
