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State of Punjab - Section
Section 13A in The Punjab Panchayati Raj Act, 1994
13A. [ [Omitted by Punjab Act No. 4 of 2012, dated 21.5.2012]
***]]| 13A. first meeting of the Gram Panchayat.- The Deputy Commissioner or any officer or official of the State Government, authorised by him in this behalf, shall call the first meeting of the Gram Panchayat in such manner, as may be prescribed, as soon as, the election of all Panches is notified, to elect the Sarpanch from amongst them. |