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[Cites 0, Cited by 0] [Section 178(2)] [Section 178] [Entire Act]

State of Punjab - Subsection

Section 178(2)(ii) in The Punjab Panchayati Raj Act, 1994

(ii)all powers and duties of the Zila Parishad during its dissolution, shall be exercised and performed by such person or persons as the State Government may appoint in this behalf; and