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[Cites 0, Cited by 1] [Section 26] [Entire Act]

State of Punjab - Subsection

Section 26(2) in The Punjab Municipal Act, 1999

(2)The resignation shall be delivered to the Divisional Commissioner either personally by the Mayor or the Senior Deputy Mayor or the Deputy Mayor, as the case may be, or by a person duly authorised in writing by the Mayor or the Senior Deputy Mayor or the Deputy Mayor, as the case may be.