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[Cites 0, Cited by 3] [Section 173] [Entire Act]

State of Punjab - Subsection

Section 173(1) in The Punjab Municipal Act, 1999

(1)The Chief Officer of a Municipality shall maintain in such manner and in such form, as may be prescribed,-
(a)a register and a map of all the immovable properties of which the Municipality is the proprietor or which vest in it, or which the Municipality holds in trust for the Government; and
(b)a register of all movable properties belonging to the Municipality.