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[Cites 0, Cited by 4] [Entire Act]

State of Punjab - Section

Section 384 in The Punjab Municipal Corporation Act, 1976

384. General powers and procedure of the court of District Judge.

- The procedure provided in the Code of Civil Procedure, 1908, in regard to suits shall be followed, as far as it can be made aplicable, in the disposal of applications, appeals or references that may be made to the court of the District Judge under this Act or any bye-law made thereunder.