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[Cites 0, Cited by 1] [Section 124] [Entire Act]

State of Punjab - Subsection

Section 124(1) in The Punjab Municipal Act, 1999

(1)In the case of a grave disorder arising in a meeting of the Municipality, the presiding officer may adjourn the meeting or suspend any sitting for a time to be mentioned by him and the reasons for such adjournment or suspension shall be recorded in the Proceedings Book.