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 34] [Entire Act] State of Punjab - Subsection Section 34(1) in Punjab Panchayat Samitis and Zila Parishads Act, 1961 (1)Subject to the right of appeal and revision under section 116, a Panchayat Samiti may suspend, dismiss or otherwise punish its servants.
