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[Cites 0, Cited by 0] [Section 62] [Entire Act]

State of Punjab - Subsection

Section 62(2) in The Punjab Municipal Corporation Act, 1976

(2)The Mayor or the person presiding over a meeting may direct any councillor whose conduct is in his opinion grossly disorderly to withdraw immediately from the meeting, and any councillor so directed to withdraw shall do so forthwith and shall absent himself during the remainder of the meeting.