Legal Document View

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
[Cites 0, Cited by 0] [Section 116(16)] [Section 116] [Entire Act]

State of Punjab - Subsection

Section 116(16)(b) in The Punjab Panchayati Raj Act, 1994

(b)Where a Panchayat Samiti requires an officer specified in sub-section (12) to perform any other duty or execute any work such officer shall, subject to any general or special order of the State Government, perform such duties or execute such works.