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[Cites 0, Cited by 0] [Section 12(1)] [Section 12] [Entire Act]

State of Punjab - Subsection

Section 12(1)(e) in The Punjab Town Improvement Act, 1922

(e)Minutes of the names of the trustees present and of the proceedings at each meeting shall be drawn up and recorded in a book to be kept for the purpose, shall be signed by the person presiding at the meeting or at the next ensuing meeting, and shall at all reasonable times and without charge be open to inspection by any trustee.