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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Punjab - Subsection

Section 18(2) in The Punjab Town Improvement Act, 1922

(2)The power of appointing, promoting and granting leave to such servants and reducing, suspending or dismissing them for misconduct and dispensing with their services for any reason other than misconduct shall be vested in the Chairman.