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[Cites 0, Cited by 0] [Section 57] [Entire Act]

State of Punjab - Subsection

Section 57(1) in The Punjab Municipal Act, 1999

(1)Subject to the provisions of this Act and the rules made thereunder, the Government may, by notification, direct that a general election to a Municipality or to fill a casual vacancy of a member, shall be held by such date as may be specified in the notification and different dates may be specified for elections for different Municipalities or group or groups of Municipalities.