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[Cites 0, Cited by 1] [Section 87] [Entire Act]

State of Punjab - Subsection

Section 87(3) in The Punjab Panchayati Raj Act, 1994

(3)The Sarpanch or Panch, as the case may be, shall before filing of his nomination papers for election or on vacation of his office due to any cause whatsoever shall handover complete charge of such record and property to the Block Development and Panchayat Officer.