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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Punjab - Subsection

Section 5(3) in The Punjab Village Common Lands (Regulation) Act, 1961

(3)The State Government or any officer authorised by it in this behalf may from time to time, with a view to ensuring compliance with the provisions of the second proviso to sub-section (1) or sub-section (2), issue to pay Panchayat such directions as may be deemed necessary.