Section 123(2) in Punjab Panchayat Samitis and Zila Parishads Act, 1961
(2)Where a notification has been issued under sub-section (1) with regard to any district the Panchayat Samitis in the tahsils in that district shall be reconstituted in accordance with the directions of the Government with effect from such date as may be specified in the notification and all the provisions of this Act, in so far as they are applicable, shall apply to the constitution of such Panchayat Samitis.
