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[Cites 0, Cited by 0] [Section 569] [Entire Act]

State of Punjab - Subsection

Section 569(1) in The Punjab Municipal Act, 1999

(1)A Municipal Corporation or Class 'A' or Class 'B' Municipal Council may, by resolution, delegate, subject to such conditions as may be specified in the resolution, any of its powers and functions to the Standing Committee or the Mayor or the President, as the case may be, or the Chief Officer.