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[Cites 0, Cited by 1] [Section 67] [Entire Act]

State of Punjab - Subsection

Section 67(2) in Punjab Municipal Act, 1911

(2)Any person interested in any such amendment may tender his objection to the committee in writing before the time, fixed in the notice or orally or in writing at that time, and shall be allowed an opportunity of being heard in support of the same in person or by authorized agent, as he may think fit.