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[Cites 0, Cited by 38] [Section 20] [Entire Act]

State of Punjab - Subsection

Section 20(4) in The Punjab Panchayati Raj Act, 1994

(4)The Director at any time, and the Deputy Commissioner or the District Development and Panchayat Officer during the course of an enquiry, may suspend a Sarpanch or Panch for any of the reasons for which he can be removed.