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[Cites 0, Cited by 3] [Section 66] [Entire Act]

State of Punjab - Subsection

Section 66(1) in The Punjab Municipal Act, 1999

(1)a Municipal Corporation or a Class 'A' Municipal Council may, from time to time, constitute from amongst its members Subject Committees to deal with the following matters, namely :-
(a)water-supply, sewerage and drainage, and solid waste management;
(b)other civic services including streets and street lighting; and
(c)slum improvement, town planning and land use controls, and improvement of environment.