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[Cites 0, Cited by 1] [Section 155] [Entire Act]

State of Punjab - Subsection

Section 155(2) in The Punjab Municipal Act, 1999

(2)If the budget estimate is not adopted by the fifteenth day of February of that year, the Chief Officer of the Municipality shall submit the budget estimate to the authorities referred to in clause (a) or clause (b) or clause (c) of sub-section (1), as the case may be.