Section 106 in Punjab Panchayat Samitis and Zila Parishads Act, 1961
106. Power of Government to authorise Panchayat Samatis to exercise certain powers under Punjab Act III of 1911.-
The Government may, by notification, direct that any power exercisable by a Municipal Committee under section 1[3(18)(b)] or Chapter IX or Chapter X or Chapter XI of the Punjab Municipal Act, 1911, 2[or any other Act, for the time being in force], may in such circumstances and subject to such conditions and restrictions as may be specified in the notification, be exercised by a Panchayat Samiti in the area or part thereof subject to its jurisdiction.
