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[Cites 0, Cited by 0] [Section 47] [Entire Act]

State of Punjab - Subsection

Section 47(3) in Punjab Gram Panchayat Act, 1952

(3)If the accused fails to execute the bond required by sub-section (1) the 2* * Panchayat shall inform the Magistrate of the fact and the date fixed for the next hearing; and the Magistrate shall proceed as provided under sub-sections (2), (3) and (4) of section 46.