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[Cites 0, Cited by 0] [Section 68] [Entire Act]

State of Punjab - Subsection

Section 68(2) in The Punjab Municipal Act, 1999

(2)Without prejudice to the generality of the provisions of sub-section (1), it shall be the duty of the Municipal Corporation, or the Municipal Council or the Nagar Panchayat, as the case may be, to consider all periodical statements of the receipts and disbursements and all progress reports and pass such resolutions thereon, as it may think fit.