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[Cites 0, Cited by 0] [Section 199(1)] [Section 199] [Entire Act]

State of Punjab - Subsection

Section 199(1)(d) in The Punjab Municipal Act, 1999

(d)an order of the prescribed authority under section 198; may prefer an appeal,-
(i)in the case of Municipal Corporation, to Director; and
(ii)in the case of a Municipal Council or a Nagar Panchayat, in accordance with the prescribed jurisdiction, to the Deputy Commissioner, or the Regional Deputy Director, Local Government :