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 161] [Entire Act] State of Punjab - Subsection Section 161(3) in The Punjab Panchayati Raj Act, 1994 (3)Where a district is re-delimited, the State Government shall reconstitute the Zila Parishad for the re-delimited district under and in accordance with provisions of this Act.
