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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Punjab - Subsection

Section 31(1) in The Punjab Panchayati Raj Act, 1994

(1)The State Government may, by notification and subject to such conditions as may be specified thereunder, assign to the Gram Panchayat such other functions which may be deemed fit and proper for proper control, management and administration of the Gram Panchayats.