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 171] [Entire Act] State of Punjab - Subsection Section 171(2) in The Punjab Panchayati Raj Act, 1994 (2)Every member of the Zila Parishad other than the Chairman and the Vice- Chairman shall be entitled to receive such sitting fee and other allowances as may be prescribed.
