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[Cites 0, Cited by 2] [Section 20] [Entire Act]

State of Punjab - Subsection

Section 20(2) in Punjab Municipal Act, 1911

(2)Every Municipality may also, from time to time, elect one or two of its members to be Vice-President or Vice-Presidents and when two Vice- Presidents are elected on the same date, the Municipality shall declare which of them shall be deemed to be the senior.