Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 181] [Entire Act] State of Punjab - Subsection Section 181(3) in The Punjab Panchayati Raj Act, 1994 (3)The Zila Parishad may, with the prior approval of the State Government, levy contribution from the Panchayat Samitis Funds in the district.
