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[Cites 0, Cited by 0] [Section 569(4)] [Section 569] [Entire Act]

State of Punjab - Subsection

Section 569(4)(a) in The Punjab Municipal Act, 1999

(a)the Mayor or the President may, by order, delegate, subject to such conditions, as may be specified in the order, any of his powers or functions to the Senior Deputy Mayor or the Deputy Mayor or the Senior Vice- President or the Vice-President, as the case may be, or to the Chief Officer of the Municipality;