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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Punjab - Subsection

Section 10(6) in THE PUNJAB MUNICIPAL CORPORATION LAW (EXTENSION TO CHANDIGARH) ACT, 1994

(6)The Mayor may obtain reports from the Commissioner on any matter connected with the municipal government of Chandigarh.”.After section 41, insert―“41A. Wards Committees.―