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[Cites 0, Cited by 0] [Section 566] [Entire Act]

State of Punjab - Subsection

Section 566(f) in The Punjab Municipal Act, 1999

(f)with the approval of the Standing Committee or where there is no Standing Committee, with the approval of the Municipality, compromise any claim, suit or other legal proceedings brought against the Municipality or any municipal authority or any officer or employee of the Municipality in respect of anything done or omitted to be done as aforesaid;