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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Punjab - Subsection

Section 14(2) in Punjab Municipal Act, 1911

(2)When a Municipality is dissolved under sub-section (1),-
(i)all members of the Municipality shall vacate their offices forthwith;
(ii)all powers and duties of the Municipality during its dissolution shall be exercised and performed by such person or authority, as the State Government may, by notification, appoint in this behalf; and
(iii)all property in possession of the Municipality shall be held by the State Government.