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[Cites 0, Cited by 3] [Section 13] [Entire Act]

State of Punjab - Subsection

Section 13(2) in Punjab Municipal Act, 1911

(2)All Municipalities existing immediately before the commencement of the Constitution (Seventy-Fourth) Amendment Act, 1992, shall continue till the expiration of their duration unless sooner dissolved by a resolution passed to that effect by the State Legislature.