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[Cites 0, Cited by 0] [Section 107(2)] [Section 107] [Entire Act]

State of Punjab - Subsection

Section 107(2)(a) in The Punjab Municipal Act, 1999

(a)every contract shall, -
(i)in the case of a Municipal Corporation, be signed and executed on behalf of the Municipal Corporation, by the Mayor and the Commissioner;
(ii)in the case of a Municipal Corporation or a Nagar Panchayat, be signed and executed on behalf of the Municipal Corporation or the Nagar Panchayat, as the case may be, by the President and the Executive Officer;