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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Punjab - Subsection

Section 26(4) in Punjab Panchayat Samitis and Zila Parishads Act, 1961

(4)Any matter finally disposed of by a Panchayat Samiti shall not be reconsidered unless the recorded consent of not less than three-fourths of its total Members has been obtained thereto or unless the Government or the Zila Parishad has directed its reconsideration.