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[Cites 0, Cited by 0] [Section 111] [Entire Act]

State of Punjab - Subsection

Section 111(c) in The Punjab Panchayati Raj Act, 1994

(c)pending the election of the Chairman, or during the absence of the Chairman from the Panchayat Samiti area, or by reason of leave, for a period exceeding thirty days, exercise the powers and perform the duties of the Chairman.