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State of Punjab - Section

Section 32 in The Punjab Panchayati Raj Act, 1994

32. Special functions of Gram Panchayat.

- It shall be the duty of the Gram Panchayat within the Gram Sabha area to perform -
(a)the duties of the panchayat under the Punjab Village and Small Town Patrol Act, 1918 or any other law for the time being in force; and
(b)such duties of village headman in connection with village watchman as the State Government may prescribe by rules under section 39-A of the Punjab Laws Act, 1872 or any other law for the time being in force.