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[Cites 0, Cited by 0] [Section 600(2)] [Section 600] [Entire Act]

State of Punjab - Subsection

Section 600(2)(d) in The Punjab Municipal Act, 1999

(d)Every President, Senior Vice-President and Vice-President of a Municipal Council and every President or Vice-President of a Nagar Panchayat constituted under the Punjab Municipal Act, 1911 and every Mayor, Senior Deputy Mayor and Deputy Mayor of a Corporation constituted under the Punjab Municipal Corporation Act, 1976 and continuing in office as such immediately before the commencement of this Act, shall at the date of such commencement, be deemed to be the President, or the Senior Vice-President or the Vice- President of the Municipal Council, or the President or the Vice-President of the Nagar Panchayat, or the Mayor, the Senior Deputy Mayor or the Deputy Mayor o the Municipal Corporation, as the case may be under this Act;