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[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of Punjab - Subsection

Section 35(a) in The Punjab Municipal Act, 1999

(a)such number of elected members not being, -
(i)in the case of a Class 'A' Municipal Council, less than twenty and more than fifty;
(ii)in the case of a Class 'B' Municipal Council, less than fifteen and more than thirty; and
(iii)in the case of a Class 'C' Municipal Council, less than ten and more then fifteen,