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[Cites 0, Cited by 0] [Section 352(1)] [Section 352] [Entire Act]

State of Punjab - Subsection

Section 352(1)(c) in The Punjab Municipal Act, 1999

(c)in the case of a Class 'B' or Class 'C' Municipal Council or a Nagar Panchayat, three elected members to be elected by the Class 'B' or Class 'C' Municipal Council or the Nagar Panchayat, as the case may be.