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[Cites 0, Cited by 0] [Section 164(1)] [Section 164] [Entire Act]

State of Punjab - Subsection

Section 164(1)(b) in The Punjab Municipal Act, 1999

(b)in the case a Class 'C' Municipal Council or a Nagar Panchayat, as the case may be, before the Municipality before the thirty-first day of December every year, for its consideration and adoption at a special meeting.