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[Cites 0, Cited by 0] [Section 72] [Entire Act]

State of Punjab - Subsection

Section 72(2) in The Punjab Panchayati Raj Act, 1994

(2)If by reason of the number of Panches disqualified under sub-section (1) there remains no quorum the Gram Panchayat shall send the case or the suit to the Chief Judicial Magistrate or the District Judge or the Collector having jurisdiction, as the case may be, for disposal in accordance with law.