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[Cites 0, Cited by 0] [Section 187] [Entire Act]

State of Punjab - Subsection

Section 187(1) in The Punjab Panchayati Raj Act, 1994

(1)A Zila Parishad shall have the power to acquire, hold and dispose of property and to enter into contracts :Provided that in all cases of acquisition or disposal of immovable property the Zila Parishad shall obtain the prior approval of the State.