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[Cites 0, Cited by 0] [Section 156(2)] [Section 156] [Entire Act]

State of Punjab - Subsection

Section 156(2)(b) in The Punjab Panchayati Raj Act, 1994

(b)where the Panchayat Samiti or any other authority empowered in this behalf by or under this Act is satisfied that for some reason, to be recovered by the Panchayat Samiti or the said authority in writing, it is not reasonably practicable to give to that person an opportunity of showing cause.