Section 19 in Punjab Municipal (Executive Officer) Act, 1931
19.
(1)In section 228 between the words "committee" and "or some person" the words "on its Executive Officer" shall be deemed to be inserted, and between the words "committee" and "in this behalf" the words "or by the Executive officer" shall be deemed to be inserted.(2)In the explanation to section 228 at the commencement between the words "committee" and "may authorise" the words "or its Executive Officer" shall be deemed to be inserted.
