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 165] [Entire Act] State of Punjab - Subsection Section 165(4) in The Punjab Panchayati Raj Act, 1994 (4)One seat shall be reserved for Backward Classes in a Zila Parishad in which the population of Backward Classes is not less than twenty per cent of the total population of the District.
