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[Cites 0, Cited by 0] [Section 576(1)] [Section 576] [Entire Act]

State of Punjab - Subsection

Section 576(1)(b) in The Punjab Municipal Act, 1999

(b)by the Regional Deputy Director, Local Government, if the loss, waste or misapplication pertains to any money or other property owned or vested in a Class 'B' or a Class 'C' Municipal Council or a Nagar Panchayat,