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[Cites 0, Cited by 0] [Section 216(2)] [Section 216] [Entire Act]

State of Punjab - Subsection

Section 216(2)(b) in The Punjab Panchayati Raj Act, 1994

(b)where such member happens to be the Chairman, Vice-Chairman or a member of the Zila Parishad, the proceedings under this sub-section shall be taken by the Deputy Director.