Section 3(3)(v) in The Punjab Panchayati Raj Act, 1994

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State of Punjab - Subsection

Section 3(3)(v) in The Punjab Panchayati Raj Act, 1994

(v)Where before the date of exclusion of Gram Sabha area the existing Gram Panchayat has made any contract for the purposes of that Gram Panchayat, that contract shall be deemed to have been made-

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State of Punjab - Subsection

Section 3(3)(v) in The Punjab Panchayati Raj Act, 1994