Section 86(4) in Punjab Panchayat Samitis and Zila Parishads Act, 1961
(4)Where, in a district, Panchayat Samitis have been constituted for blocks, the constitution of the Zila Parishad for such district shall be the same as specified in sub-section (3) subject to the provision that in clause (a) of that sub-section, for the word ‘five’ the word ‘two’ shall be deemed to have been substituted.
