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[Cites 0, Cited by 1] [Section 5] [Entire Act]

State of Punjab - Subsection

Section 5(3) in The Punjab Panchayati Raj Act, 1994

(3)The Director may reinstate such a Sarpanch on his showing sufficient cause of his default to hold two consecutive meetings within a period of thirty days from the date of the notification of his cessation as Sarpanch under sub-section (2).