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[Cites 0, Cited by 0] [Section 127] [Entire Act]

State of Punjab - Subsection

Section 127(2) in The Punjab Municipal Act, 1999

(2)Every Municipality shall, -
(a)forward to the Government, the proceedings of the meetings of the Municipality and of the Standing Committee thereof within such time and in such manner as may be prescribed; and
(b)submit to the Government such periodical reports relating to the affairs of the Municipality, as the Government may direct.