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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Punjab - Subsection

Section 2(18) in The Punjab Municipal Act, 1999

(18)"Director" means the officer appointed by the Government to perform the functions of the Director, Local Government, under this Act, and includes an Additional Director, Local Government, a Joint Director, Local Government, or any other officer of the Government authorised by it to perform the functions of the Director, under this Act;