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[Cites 0, Cited by 0] [Section 600(2)] [Section 600] [Entire Act]

State of Punjab - Subsection

Section 600(2)(e) in The Punjab Municipal Act, 1999

(e)every member of a Municipal Council or of a Nagar Panchayat constituted under the Punjab Municipal Act, 1911, and every member of a Corporation constituted under the Punjab Municipal Corporation Act, 1976 and continuing in office as such immediately before the commencement of this Act, shall at the date of such commencement, be deemed to be a member of the Municipal Council or the Nagar Panchayat or the Municipal Corporation, as the case may be, constituted under this Act and shall hold office as such until he vacates, or is removed from, his office;