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State of Punjab - Section

Section 147 in The Punjab Municipal Act, 1999

147. Form and effect of debentures.

- All debentures issued under this Chapter shall, -
(a)be in such form, as the Municipal Corporation or the Municipal Council or the Nagar Panchayat, as the case may be, may, with the previous sanction of the Government, determine; and
(b)be transferable in such manner, as shall be expressed therein.