Section 13 in Punjab Municipal (Executive Officer) Act, 1931
13. [ (a) In section 193 the words "or the Executive Officer as the case may be" shall be inserted in the following places, namely :- [Substituted by Punjab Act, It of 1934, section 6.]
(i)in sub-section (1) between the words "the committee" and the word "shall" ;[(i-a) in sub-section (1-a) as inserted by the Punjab Municipal (East Punjab Amendment) Act, 1948, between the words 'the committee' and the words 'to interfere' the word 'committee' and the words 'may refuse' and the words 'the Committee' and the words 'within the time';](ii)in sub-section (2) between the words "the committee" where they first occur and the words "may refuse";(iii)in sub-section (3) between the word "committee" and the word "may", where it first occurs ;(iv)in sub-section (4) between the words "the committee" where they first occur and the words "neglects or omits" ;(b)In the same section the words "or he, as the case may be," shall be inserted in the following places, namely :-(i)in sub-section (2) between the word "it" where it first occurs and the word "deems".(ii)in sub-section (3), between the word, "it" and the word "may" where it last occurs.]
