Section 4th in The Punjab Panchayati Raj Act, 1994
4th. July, 2003
No. S.O. P.A. 9/94/S. 209/2003/2576. - In exercise of the powers conferred under sub-section (1) of Section 209 of the Punjab Panchayati Raj Act, 1994 (Punjab Act No. 9 of 1994) and all other powers enabling him in this behalf, the Governor of Punjab is pleased to make the following amendment in Government of Punjab, Department of Rural Development and Panchayats, Notification No. P.A. 9/94/S. 209/2003/2576, dated the 4th March, 2003, namely of :-Amendment[In the said notification for the figures, letters and words "30th day of 2003," the figures, letters and words "31st day of July, 2003" shall be substituted.] [Published vide Punjab Government Gazette (Extra), July 4, 2003, page 3812.]Department of Public Health(B&R-II Branch)
