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[Cites 0, Cited by 1] [Section 236] [Entire Act]

State of Punjab - Subsection

Section 236(1) in Punjab Municipal Act, 1911

(1)The [State Government] [The words 'and the Commissioner' omitted by Punjab Act No. 34 of 1953.] and Deputy Commissioners, acting under the orders of the State Government, shall be bound to require that the proceedings of the committees shall be in conformity with law and with the rules in force under any enactment for the time being, applicable to Punjab generally or the area over which the committee have authority.