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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Punjab - Subsection

Section 22(1) in The Punjab Municipal Act, 1999

(1)The powers functions and duties of the Standing Committee shall be such as are specified in this Act :Provided that until the constitution of the Standing Committee after Municipal Corporation is constituted under this Act, the powers, functions and duties of the Standing Committee shall be exercised, performed and discharged by the Municipal Corporation.