Section 164(1)(a) in The Punjab Municipal Act, 1999

[Cites 0, Cited by 0] [Section 164(1)] [Section 164] [Entire Act]

State of Punjab - Subsection

Section 164(1)(a) in The Punjab Municipal Act, 1999

(a)in case of a Municipal Corporation or a Class 'A' or a Class 'B' Municipal Council, -

(i)before the Standing Committee before the thirtieth day of November, every year, for its consideration; and

(ii)before the Municipality for its consideration and adoption at a special meeting, before the thirty-first day of December every year, along with the views of the Standing Committee; and

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State of Punjab - Subsection

Section 164(1)(a) in The Punjab Municipal Act, 1999