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[Cites 0, Cited by 0] [Section 114] [Entire Act]

State of Punjab - Subsection

Section 114(4) in The Punjab Panchayati Raj Act, 1994

(4)The Panchayat Samiti reconstituted upon the dissolution of the existing Panchayat Samiti before the expiration of its duration, shall continue only for the remainder of the period for which the dissolved Panchayat Samiti would have continued under section 103 had it not been so dissolved.