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[Cites 0, Cited by 0] [Section 64] [Entire Act]

State of Punjab - Subsection

Section 64(1) in The Punjab Municipal Act, 1999

(1)Every Municipal Corporation and Municipal Council with a population of more than one lac, shall constitute as soon as may be after its first meeting, such number of Wards Committees, as may be determined by the Municipal Corporation or the Municipal Council as, the case may be :Provided that the territorial area of each Wards Committee shall comprise of not less than five and nor more than ten contiguous wards.