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[Cites 0, Cited by 0] [Section 42] [Entire Act]

State of Punjab - Subsection

Section 42(4) in Punjab Panchayat Samitis and Zila Parishads Act, 1961

(4)In so far as the Panchayat Samiti is required to act under this section it shall be under the general control of, and comply with such particular directions, if any, as may from time to time be given to it by the Government or any other authority appointed by the Government in this behalf.