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[Cites 0, Cited by 0] [Section 111] [Entire Act]

State of Punjab - Subsection

Section 111(b) in The Punjab Panchayati Raj Act, 1994

(b)exercise such powers and perform such duties of the Chairman of the Panchayat Samiti as the Chairman from time to time, subject to the rules made by the State Government in that behalf, delegate to him by an order in writing; and