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[Cites 0, Cited by 0] [Section 591(2)] [Section 591] [Entire Act]

State of Punjab - Subsection

Section 591(2)(d) in The Punjab Municipal Act, 1999

(d)the manner of election of, -
(i)the Mayor, Senior Deputy Mayor and the Deputy Mayor of a Municipal Corporation under sub-sections (1) and (2) of section 23,
(ii)the President, the Senior Vice-President and the Vice-President of a Class 'A' or a Class 'B' Municipal Council under sub-sections (1) and (2) of section 40, and
(iii)the President and the Vice-president of a Class 'C' Municipal Council under sub-section (3) of section 40, or of a Nagar Panchayat under that sub-section as applicable to a transitional area under section 53;