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[Cites 0, Cited by 0] [Section 44] [Entire Act]

State of Punjab - Subsection

Section 44(2) in The Punjab Municipal Act, 1999

(2)Written notice of the intention to move a motion of no-confidence in the President, signed by not less than one half of the total number of members serving at the relevant time excluding the nominated members, alongwith a copy of the motion, shall be delivered by any two of the members, signing the notice to the Deputy Commissioner.