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[Cites 0, Cited by 1] [Section 26] [Entire Act]

State of Punjab - Subsection

Section 26(1) in Punjab Panchayat Samitis and Zila Parishads Act, 1961

(1)At every meeting of a Panchayat Samiti the Chairman, if present, or in his absence, the Vice-Chairman, and if there be no Chairman or Vice-Chairman present, then such one of its Members, as the Members present may elect, shall preside.