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[Cites 0, Cited by 4] [Section 192] [Entire Act]

State of Punjab - Subsection

Section 192(2) in Punjab Municipal Act, 1911

(2)When a scheme has been drawn up under the provisions of sub- section (1) the committee shall give public notice of such scheme and shall at the same time intimate a date not less than thirty days from the date of such notice by which any person may submit to the committee in writing any objection or suggestion with regard to such scheme which he may wish to make.