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[Cites 0, Cited by 0] [Section 188] [Entire Act]

State of Punjab - Subsection

Section 188(f) in Punjab Municipal Act, 1911

(f)require and regulate the appointment by owners of buildings or land in the municipality, who are not resident in the municipality, of persons residing within or near the municipality to act as their agents for all or any of the purposes of this Act or any rule thereunder;