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[Cites 0, Cited by 0] [Section 136] [Entire Act]

State of Punjab - Subsection

Section 136(2) in The Punjab Municipal Act, 1999

(2)All powers and duties of a Municipality, Mayor, Senior Deputy Mayor and Deputy Mayor, when election to constitute a Municipal Corporation cannot be held or completed, or President, Senior Vice President, if there is any, when election to constitute a Municipal Council or a Nagar Panchayat, as the case may be, cannot be held or completed and the Standing Committee and other committees thereof, shall subject to such directions as the Government may from time to time, give in this behalf, be exercised and performed by such Administrator.