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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Punjab - Subsection

Section 10(3) in The Punjab Municipal Act, 1999

(3)The Government may, having regard to the factors mentioned in clause (a), clause (b) or Clause (c) of the proviso to sub-section (1), or in sub- section (2) after consultation with the Municipal Council concerned, by notification at any time, change the classification.