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[Cites 0, Cited by 1] [Section 29] [Entire Act]

State of Punjab - Subsection

Section 29(4) in The Punjab Panchayati Raj Act, 1994

(4)Gram Panchayat reconstituted upon the dissolution of the existing Gram Panchayat before the expiration or its duration, shall continue only for the remainder of the period for which the dissolved Gram Panchayat would have continued under section 15 had it not been so dissolved.