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State of Punjab - Section

Section 542 in The Punjab Municipal Act, 1999

542. Notices, etc. by whom to be served or issued.

- Every notice, bill, summons or other documents required by this Act or the rules or the regulations made thereunder to be served upon, or issued to, any person, shall be served or issued by an officer or other employee of the Municipality or by any person, authorised by the Chief Officer of the Municipality in that behalf.