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[Cites 0, Cited by 0] [Section 436] [Entire Act]

State of Punjab - Subsection

Section 436(3) in The Punjab Municipal Act, 1999

(3)The Municipality may, either approve the draft scheme prepared by the Chief Officer without modification or with such modifications, as the Municipality may consider necessary or reject the draft scheme with directions to the Chief Officer to prepare a fresh draft scheme in accordance with such directions.