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[Cites 0, Cited by 0] [Section 12(8)] [Section 12] [Entire Act]

State of Punjab - Subsection

Section 12(8)(d) in The Punjab Municipal Act, 1999

(d)all suits, prosecutions, and other legal proceedings instituted or which might have been instituted by or against the Municipal Council, may be continued or instituted by or against the Government;