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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Punjab - Subsection

Section 10(3) in Panjab District Boards Act, 1883

(3)A district board shall have authority throughout the district for which it is established, and a local board shall have authority throughout such portion of the district in which it is established, as the Local Government may, by notification, direct: Provided that a board shall not have authority over any portion of a district which is for the time being included in a military cantonment or a municipality.