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[Cites 0, Cited by 0] [Section 172(1)] [Section 172] [Entire Act]

State of Punjab - Subsection

Section 172(1)(f) in The Punjab Panchayati Raj Act, 1994

(f)have power to accord sanction up to a total sum of rupees one lakh in a year for the purpose of providing immediate relief to those who are affected by natural calamities in the district: