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[Cites 0, Cited by 0] [Section 240(1)] [Section 240] [Entire Act]

State of Punjab - Subsection

Section 240(1)(w) in Punjab Municipal Act, 1911

(w)as to the powers to be exercised by [***] [The words 'Commissioners and' omitted by Punjab Act No. 34 of 1953.] Deputy Commissioners under section 236 [and the powers to be exercised by such Local Self Government Board or Inspectore as the State Government may establish;] [Inserted by Punjab Act No. 1 of 1934.]