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[Cites 0, Cited by 0] [Section 217] [Entire Act]

State of Punjab - Subsection

Section 217(6) in The Punjab Municipal Act, 1999

(6)In case of any dispute between the Municipality referred to in clause (d) of sub-section (3) and the Municipality of the municipal area referred to in sub-section (5) relating to realization of the amount, the matter shall be referred to the Government for decision and the decision of the Government thereon shall be final.