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State of Punjab - Section

Section 4 in Punjab Panchayat Samitis and Zila Parishads Act, 1961

4. Area of jurisdiction of Panchayat Samitis.-

A Panchayat Samiti shall have authority: throughout the tahsil or block for which it is constituted:Provided that it shall not have authority over any part of such tahsil or block as is for the time being included in a Municipality or a Cantonment or a Notified Area.