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[Cites 0, Cited by 0] [Section 102(1)] [Section 102] [Entire Act]

State of Punjab - Subsection

Section 102(1)(b) in Punjab Panchayat Samitis and Zila Parishads Act, 1961

(b)is in excess or abuse of the powers conferred by or under this Act or any other law; or
(bb)is contrary to the interests of the public or likely to cause waste or damage of Samiti Fund or Zila Parishad Fund or of property of a Panchayat Samiti or Zila Parishad; or]