Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 166] [Entire Act] State of Punjab - Subsection Section 166(1) in The Punjab Panchayati Raj Act, 1994 (1)Every Zila Parishad, except as is otherwise provided in this Act, shall continue for five years from the date appointed for the first meeting referred in Section 179 and no longer.
