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[Cites 0, Cited by 0] [Section 43] [Entire Act]

State of Punjab - Subsection

Section 43(1) in Punjab Panchayat Samitis and Zila Parishads Act, 1961

(1)Within the area subject to its authority a Panchayat Samiti shall be the agent of the Government for formulation and execution of the Community Development Programme financed out of grants made by the Government to the Panchayat Samiti in this behalf.