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[Cites 0, Cited by 0] [Section 89] [Entire Act]

State of Punjab - Subsection

Section 89(4) in The Punjab Municipal Act, 1999

(4)The President shall have access to the records of the Municipal Council and may issue directions to the Executive Officer and call for reports and information from the Executive Officer with a view to ensuring proper implementation of the decisions of the Municipal Council and of the Standing Committee.