Section 119 in Punjab Panchayat Samitis and Zila Parishads Act, 1961
119. Application of Punjab Act XX of 1883 to Panchayat Samitis and Zila Parishads.-
The Government may, by notification, direct that such of the provisions of the Punjab District Boards Act, 1883, including the provisions relating to the levy and collection of any tax or fee, as may be specified in such notification, shall apply to the Panchayat Samitis and Zila Parishads constituted under this Act.
