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 1] [Section 2] [Entire Act] State of Punjab - Subsection Section 2(h) in The Punjab Panchayati Raj Act, 1994 (h)"Chairman or Vice-Chairman" means the Chairman or the Vice- Chairman of a Panchayat Samiti or a Zila Parishad, as the case may be;
