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[Cites 0, Cited by 0] [Section 106] [Entire Act]

State of Punjab - Subsection

Section 106(1) in The Punjab Municipal Act, 1999

(1)The Standing Committee of a Municipal Corporation or Class 'A' Municipal Council or Class 'B' Municipal Council shall have full powers to sanction estimates of costs for works subject to such monetary limits as may be imposed by the Government from time to time.