Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 40] [Entire Act]

State of Punjab - Subsection

Section 40(2) in The Punjab Municipal Act, 1999

(2)Every Class 'A' or Class 'B' Municipal Council shall elect in the prescribed manner two of its elected members to be the Senior Vice-President and the Vice-President :Provided that the elections of the Senior Vice-President and the Vice-President shall be held separately.