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[Cites 0, Cited by 0] [Section 64] [Entire Act]

State of Punjab - Subsection

Section 64(2) in The Punjab Municipal Corporation Act, 1976

(2)A councillor may, subject to the provisions of sub-section (3), ask the Commissioner, during first half of an hour of every meeting, question on any matter relating to the municipal government of the City or the administration of this Act.