Section 45(2) in Punjab Panchayat Samitis and Zila Parishads Act, 1961
(2)Notwithstanding anything to the contrary contained in sub-section (1), all regulations made by the District Board of the district, in which the Panchayat Samiti has been established, under the Punjab District Boards Act, 1883, shall, so far as they are consistent with the provisions of this Act, be deemed to be by-laws made by the Panchayat Samiti under this section.
