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State of Punjab - Section

Section 125 in Punjab Panchayat Samitis and Zila Parishads Act, 1961

125. Panchayat Samitis and Zila Parishads to be local authorities.-

For the removal of doubts, it is hereby declared that a Panchayat Samiti and Zila Parishad shall be deemed to be a local authority for the purposes of any law for the time being in force.