Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 47] [Entire Act] State of Punjab - Subsection Section 47(2) in The Punjab Panchayati Raj Act, 1994 (2)The particulars of the complaint shall be recorded by the Secretary of the Gram Panchayat in the register prescribed for the purpose.
