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[Cites 0, Cited by 0] [Section 53] [Entire Act]

State of Punjab - Subsection

Section 53(1) in Panjab District Boards Act, 1883

(1)When a district board is superseded, Constitution the Local Government shall, as soon as in its judgment conveniently may be, constitute another district board in its place. (2) When a local board is superseded, the Local Government may either constitute another local board in its place, or transfer its functions to the district board or, by a notification under section 10, to any other local board.