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State of Punjab - Section

Section 18 in Punjab Municipal (Executive Officer) Act, 1931

18.

(1)In clause (b) of sub-section (1) of section 225 between the word "or" and the word "under" the words "by a notice from the Executive Officer" shall be deemed to be inserted.
(2)In clause (c) of sub-section (1) of section 225 between the word "committee" and the word "under" the words "or an Executive Officer" shall be deemed to be inserted, and for the word "it" shall be deemed to be substituted the word "them".