Section 43 in The Punjab Municipal Corporation Act, 1976
43. General powers of Corporation.
(1)Subject to the provisions of this Act and the rules, regulations and bye-laws made thereunder the municipal Government of the City shall vest in the Corporation.(2)Without prejudice to the generality of the provisions of sub-section (1) it shall be the duty of the Corporation to consider all periodical statements of the receipts and disbursements and all progress reports and pass such resolutions thereon as it thinks fit.
