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[Cites 0, Cited by 0] [Section 121(2)] [Section 121] [Entire Act]

State of Punjab - Subsection

Section 121(2)(b) in Punjab Panchayat Samitis and Zila Parishads Act, 1961

(b)if it finds that the petition is false, frivolous, or vaxatious, dismiss the petition and order the security to be forfeited to the Panchayat Samiti or Zila Parishad concerned, as the case may be.