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[Cites 0, Cited by 0] [Section 44] [Entire Act]

State of Punjab - Subsection

Section 44(4) in The Punjab Municipal Act, 1999

(4)The Deputy Commissioner shall send, not less than seven clear days before the date of the meeting, a notice of such meeting and of the date and the time appointed therefor to every member, excepting the nominated members, at his place of residence, and shall at the same time cause such notice to be published in such manner, as the Deputy Commissioner may deem fit, and thereupon every member shall be deemed to have received the notice.