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[Cites 0, Cited by 0] [Section 29(2)] [Section 29] [Entire Act]

State of Punjab - Subsection

Section 29(2)(ii) in The Punjab Panchayati Raj Act, 1994

(ii)all powers and duties of the Gram Panchayats during its dissolution, shall be exercised and performed by such person or persons as the State Government may appoint in this behalf; and