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[Cites 0, Cited by 0] [Section 86(3)] [Section 86] [Entire Act]

State of Punjab - Subsection

Section 86(3)(a) in Punjab Panchayat Samitis and Zila Parishads Act, 1961

(a)five Members from out of the Primary Members of every Panchayat Samiti in the district to be elected by the Panchayat Samiti by a secret ballot in the manner prescribed;