Section 42(3) in Punjab Panchayat Samitis and Zila Parishads Act, 1961
(3)Where by virtue of this section powers and duties have been conferred or imposed as agency functions upon a Panchayat Samiti, there shall be paid by the Government to the Panchayat Samiti such sum as may be determined by the Government in respect of any extra cost of administration incurred by the Samiti in connection with the exercise of those powers and duties.
