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[Cites 0, Cited by 0] [Section 135(1)] [Section 135] [Entire Act]

State of Punjab - Subsection

Section 135(1)(i) in The Punjab Municipal Act, 1999

(i)all powers and duties of the Municipality, Mayor, Senior Deputy Mayor and Deputy Mayor, when elections to constitute a Municipal Corporation cannot be completed, or President, Senior Vice-President, if there is any, and Vice-President, when elections to constitute a Municipal Council or a Nagar Panchayat, as the case may be, cannot be completed and the Standing Committee and other Committees thereof, shall, subject to such directions, as the Government may, from time to time, give in this behalf, be exercised and performed by a government officer to be known as Administrator, as the Government may appoint in this behalf; and