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[Cites 0, Cited by 0] [Section 436] [Entire Act]

State of Punjab - Subsection

Section 436(6) in The Punjab Municipal Act, 1999

(6)The Chief Officer shall consider every objection or suggestion to the draft scheme, which may be received by the date specified in the notice under sub-section (4), and shall record his opinion thereon and place the draft scheme together with his opinion before the Municipality.