Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Section 34] [Entire Act] State of Punjab - Subsection Section 34(3) in The Punjab Panchayati Raj Act, 1994 (3)If such an act is not performed within the time fixed, the Gram Panchayat may cause it to be performed and may recover the costs of performing it from such person.
