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[Cites 0, Cited by 0] [Section 101(1)] [Section 101] [Entire Act]

State of Punjab - Subsection

Section 101(1)(b) in The Punjab Municipal Act, 1999

(b)subject to such conditions as the Government may think fit to impose, transfer, by an order, published in the official gazette, to that Municipality, any function or duty of the Government under any law, which the Legislative Assembly of the State is competent to enact, or which is otherwise within the executive power of the State and which appears to be related to the matters, arising within the area of such Municipality.