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[Cites 0, Cited by 1] [Section 83] [Entire Act]

State of Punjab - Subsection

Section 83(1) in The Punjab Municipal Act, 1999

(1)The Commissioner shall,-
(a)carry on the day-to-day administration of the Municipal Corporation;
(b)exercise the powers and perform the functions specially conferred or imposed upon him by or under this Act or any other law for the time being in force; and
(c)assign the duties and supervise and control the acts and proceedings of all officers and employees of the Municipal Corporation.