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State of Punjab - Section

Section 4 in The Punjab Municipal Act, 1999

4. Submission of Objections.

- Any inhabitant of the area in respect of which a notification has been published under section 3, may, if he objects to anything contained in the notification, submit his objection in writing to the Government within a period of thirty days from the date of publication of the notification, and the Government shall take into consideration all such objections.