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[Cites 0, Cited by 1] [Section 16(1)] [Section 16] [Entire Act]

State of Punjab - Subsection

Section 16(1)(f) in The Punjab Panchayati Raj Act, 1994

(f)for the transaction of business connected with this Act or for the purpose of making any order authorised thereby, exercise such powers, perform such functions and discharge such duties as may be exercised, performed or discharged by the Gram Panchayat under this Act or the rules made thereunder: