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[Cites 0, Cited by 0] [Section 154(2)] [Section 154] [Entire Act]

State of Punjab - Subsection

Section 154(2)(c) in The Punjab Municipal Act, 1999

(c)place, not later than the fifteenth day of January of each year, before the Municipal Corporation or the Class 'A' or the Class 'B' Municipal Council, as the case may be, the budget estimate, and the Establishment Schedule, along with the recommendations of the Standing Committee thereon, if any.