Section 3 in Punjab Panchayat Samitis and Zila Parishads Act, 1961
3. Power to declare constitution of Panchayat Samitis for tahsils or blocks.-
(1)The Government may by notification direct that, with effect from such date as may be specified in the notification, there shall be constituted Panchayat Samitis either for every tahsil in a district or for every block in a district.(2)Every Panchayat Samiti shall, by the name of the tahsil or block for which it is constituted, be a body-corporate having perpetual succession and a common seal with power to acquire, hold and dispose of property and to contract and shall be the said name sue or be sued.(3)If after a Panchayat Samiti is constituted for a tahsil or block under sub-section (1), the tahsil or block is redelimited, the Government may reconstitute a Panchayat Samiti for the redelimited tahsil or block under the provisions of that sub-section.
