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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Punjab - Subsection

Section 3(3) in The Punjab Village Common Lands (Regulation) Rules, 1964

(3)Subject to approval of Panchayat Samiti, a panchayat may unite with any other body or bodies being a Gram Panchayat, local authority or an institution or branch of an institution established for the development of Panchayat and recognised by Government in taking up any of the purposes specified in sub-rule (2).