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[Cites 0, Cited by 0] [Section 146(2)] [Section 146] [Entire Act]

State of Punjab - Subsection

Section 146(2)(b) in The Punjab Panchayati Raj Act, 1994

(b)in respect of the whole or any part of the area subject to the authority of a Panchayat Samiti, abolish or reduce or on the recommendation of the Panchayat Samiti increase the local rate.