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[Cites 0, Cited by 0] [Section 110(1)] [Section 110] [Entire Act]

State of Punjab - Subsection

Section 110(1)(e) in Punjab Panchayat Samitis and Zila Parishads Act, 1961

(e)where the dispute is between a Municipal Committee or Cantonment Board and Panchayat Samiti or Zila Parishad in the same district, the Deputy Commissioner shall decide the dispute;