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[Cites 0, Cited by 0] [Section 262] [Entire Act]

State of Punjab - Subsection

Section 262(3) in The Punjab Municipal Corporation Act, 1976

(3)The Commissioner shall communicate the sanction to the person who has given the notice ; and where he refuses sanction on any of the grounds specified in sub-section (2) of this section or under section 266, he shall record a brief statement of his reasons for such refusal and communicate the refusal along with the reasons therefor to the person who has given the notice.