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[Cites 0, Cited by 0] [Section 15(8)] [Section 15] [Entire Act]

State of Punjab - Subsection

Section 15(8)(d) in The Punjab Municipal Act, 1999

(d)all suits, prosecutions and other legal proceedings instituted or which might have been instituted by or against the Nagar Panchayat, may be continued or instituted by or against the Government;