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[Cites 0, Cited by 0] [Section 217] [Entire Act]

State of Punjab - Subsection

Section 217(2) in The Punjab Panchayati Raj Act, 1994

(2)any order passed under sub-section (1) shall be subject to revision by,-
(a)the Commissioner if the order has been passed by the Deputy Commissioner ; and
(b)the State Government, if the order has been passed by the Commissioner.