Section 2(4) in Punjab Panchayat Samitis and Zila Parishads Act, 1961
(4)"Government" means, in relation to a State the Government of the State of Punjab or of the State of Haryana and, in relation to a Union Territory, the Administrator of the Union Territory of Himachal Pradesh or of the Union Territory of Chandigarh with respect to the areas falling within their territorial limits as specified in Part II of the Punjab Reorganisation Act, 1966 (Act 31 of 1966)];
