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[Cites 0, Cited by 0] [Section 118] [Entire Act]

State of Punjab - Subsection

Section 118(1) in Punjab Panchayat Samitis and Zila Parishads Act, 1961

(1)Notwithstanding anything in the Punjab District Boards Act, 1883 or any other law for the time being in force, the Government may, by notification, abolish any district board in the State with effect from such date as may be specified therein.