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[Cites 0, Cited by 0] [Section 145] [Entire Act]

State of Punjab - Subsection

Section 145(a) in The Punjab Municipal Act, 1999

(a)In the case of the Municipal Fund of a Municipal Corporation, -
(i)the Mayor, or when so authorised under clause (a) of section 144 the Senior Deputy Mayor or the Deputy Mayor or an elected Councillor as the case may be; and
(ii)the Commissioner, or when so authorised under clause (a) of section 144, the authorised officer,