Section 14(3) in Punjab Panchayat Samitis and Zila Parishads Act, 1961
(3)In default of such intimation within the aforesaid period his seat shall, at the expiration of that period, become vacant-(a)under sub-clauses (ii) and (iii), if he is elected under all the three sub-clauses;(b)under sub-clause (ii), if he is elected under sub-clauses (i) and (ii);(c)under sub-clause (iii), if he is elected under sub-clauses (i) and (iii); and(d)under sub-clause (iii), if he is elected under sub-clauses (ii) and (iii).
