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State of Punjab - Section

Section 10 in Punjab Intoxicants Licence and Sales Orders, 1956

10.

If the proposed premises are in a municipal area, or notified area or gram panchayat area, the Collector shall lay the proposal in writing before the committee of the Municipality or notified area or gram panchayat, if in a rural area, before the District Board and Gram Panchayat of the local area.