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 12] [Entire Act] State of Punjab - Subsection Section 12(1) in Panjab District Boards Act, 1883 (1)A member of a district board or local board, when appointed by virtue of an office, shall, unless and until the Local Government otherwise directs, continue to b e a member of the board while he continues to hold that office.
