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[Cites 0, Cited by 6] [Entire Act]

State of Punjab - Section

Section 126 in The Punjab Municipal Act, 1999

126. Right to attend meetings of Municipalities.

- The Chief Officer of a Municipality and such other officer of the Municipality, as authorised by the Municipality in this behalf, may attend, speak in or otherwise take part in the proceedings of, any meeting of the Municipality or any of its Committees, but shall not be entitled to vote in any such meeting.