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[Cites 0, Cited by 0] [Section 41F(3)] [Section 41F] [Entire Act]

State of Punjab - Subsection

Section 41F(3)(i) in THE PUNJAB MUNICIPAL CORPORATION LAW (EXTENSION TO CHANDIGARH) ACT, 1994

(i)the matter of common interest between the Panchayats and Municipalities in the district including spatial planning, sharing of water and other physical and natural resources, the integrated development of infrastructure and environment conservation; and