Section 187(1)(a) in The Punjab Municipal Act, 1999

[Cites 0, Cited by 0] [Section 187(1)] [Section 187] [Entire Act]

State of Punjab - Subsection

Section 187(1)(a) in The Punjab Municipal Act, 1999

(a)in the case of a Municipal Corporation, -

(i)seven elected councillors to be elected by the councillors of the Municipal Corporation; and

(ii)the Commissioner.