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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Punjab - Subsection

Section 27(3) in The Punjab Municipal Act, 1999

(3)On receiving the notice referred to in sub-section (2), the Divisional Commissioner shall convene a meeting of the Municipal Corporation for the consideration of the motion, which shall be held at the office of the Municipal Corporation, on the date and time appointed by the Divisional Commissioner for the purpose, which shall not be later than fourteen days from the date on which the said notice was delivered to him.