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[Cites 0, Cited by 0] [Section 130] [Entire Act]

State of Punjab - Subsection

Section 130(2) in The Punjab Panchayati Raj Act, 1994

(2)The Chairman may, by an order in writing, delegates any of his powers and functions also to the Vice-Chairman :Provided that he shall not delegate any powers or functions which the Panchayat Samiti expressly forbids him to delegate.