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[Cites 0, Cited by 0] [Section 467] [Entire Act]

State of Punjab - Subsection

Section 467(3) in The Punjab Municipal Act, 1999

(3)The Chief Officer shall consider all objections received within the said period, giving any person, affected by the notice, an opportunity of being heard during such consideration, and may thereupon make a declaration in accordance with the notice published under sub-section (1), with such modifications, if any, as he may think fit, but not so as to extend its application.