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[Cites 0, Cited by 0] [Section 15(8)] [Section 15] [Entire Act]

State of Punjab - Subsection

Section 15(8)(c) in The Punjab Municipal Act, 1999

(c)Any right, privilege, obligation or liabilities acquired, accrued to or incurred by the Nagar Panchayat immediately before such withdrawal shall vest in or be enforceable against the Government :