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[Cites 0, Cited by 0] [Section 120] [Entire Act]

State of Punjab - Subsection

Section 120(4) in The Punjab Panchayati Raj Act, 1994

(4)In so far as the Panchayat Samiti is required to act under this section it shall be under the general control of, and comply with such particular directions, if any, as may from time to time be given to it by the State Government or any other authority appointed by the State Government in this behalf.