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[Cites 0, Cited by 0] [Section 134(1)] [Section 134] [Entire Act]

State of Punjab - Subsection

Section 134(1)(b) in The Punjab Municipal Act, 1999

(b)all powers, functions and duties of the Municipality; and -
(i)the Mayor, the Senior Deputy Mayor and the Deputy Mayor, where dissolved Municipality is a Municipal Corporation;
(ii)the President, the Senior Vice-President, if there is any, and the Vice-President, where the dissolved Municipality is a Municipal Council or a Nagar Panchayat, as the case may be,