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[Cites 0, Cited by 0] [Section 102] [Entire Act]

State of Punjab - Subsection

Section 102(b) in The Punjab Municipal Act, 1999

(b)may, subject to such directions, as may be issued, and the terms and conditions as may be determined, by the Municipality, within the broad guidelines, as may be given by the Government, cause them to be discharged, performed or implemented by any agency, public or private, or by any person on the basis of a contract, lease or otherwise.