Section 43(4) in The Punjab Panchayati Raj Act, 1994
(4)[ The Panchayat Secretary of the Gram Panchayat concerned, shall maintain the record of numbers allotted to the houses in two original registers or record in the Gram Sabha area and keep on updating the same in case any change occurs in the numbers allotted to the houses. The Panchayat Secretary shall hand over one original register or record of numbers allotted to the houses to the Block Development and Panchayat Officer of the area and make the both records updated in all respects in the month of October every year.] [Added by Punjab Act No. 9 of 2014, dated 9.4.2014.]
