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

State of Punjab - Subsection

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

(f)every resolution adopted, budget passed, loan taken, assessment made, tax, fee or charge levied or imposed, improvement schemes framed, building plan sanctioned, licence, permission or any other sanction granted, or standing orders made, or debenture or notice issued under the Municipal Act, 1911, or the Punjab Municipal Corporation Act, 1976 and in force at the commencement of this Act, shall be deemed to have been adopted, passed, taken, made, levied or imposed, framed, granted, sanctioned or issued under this Act, and shall unless altered, modified, cancelled, repealed, suspended, surrendered or withdrawn, as the case may be, under this Act, remain in force for the period, if any, for which it was so adopted, passed, taken, made, levied or imposed, framed, sanctioned, granted or issued;