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State of Punjab - Section

Section 23 in Punjab Gram Panchayat Act, 1952

23. Gram Panchayat Construction of reference.- In the principal Act as amended by this Act, any reference to a law which is not in force in territories which immediately before the 1st November, 1956, were comprised in the State of Patiala and East Punjab States Union shall, in relation to such territories be constructed as a reference to the corresponding law, if any, in force in such territories.