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[Cites 0, Cited by 0] [Section 41D] [Entire Act]

State of Punjab - Subsection

Section 41D(2) in THE PUNJAB MUNICIPAL CORPORATION LAW (EXTENSION TO CHANDIGARH) ACT, 1994

(2)When any question arises as to whether any matter falls within the purview of the Wards Committee or the Corporation, it shall be referred to the Corporation and its decision thereon shall be final.