Section 187(1)(c) in The Punjab Municipal Act, 1999

[Cites 0, Cited by 0] [Section 187(1)] [Section 187] [Entire Act]

State of Punjab - Subsection

Section 187(1)(c) in The Punjab Municipal Act, 1999

(c)in the case of a Class 'B' or Class 'C' Municipal Council or Nagar Panchayat,-

(i)three elected members to be elected by the members of the Municipal Council or Nagar Panchayat, as the case may be; and

(ii)the Executive Officer.