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[Cites 0, Cited by 0] [Section 89] [Entire Act]

State of Punjab - Subsection

Section 89(2) in Punjab Panchayat Samitis and Zila Parishads Act, 1961

(2)A Member of a Zila Parshad when appointed by virtue of office shall, unless and until the Government otherwise directs, continue to be Member of the Zila Parishad while he continues to hold that office.