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[Cites 0, Cited by 0] [Section 177] [Entire Act]

State of Punjab - Subsection

Section 177(2) in The Punjab Municipal Act, 1999

(2)Such percentage, as may be specified by the Government by notification from year to year of the net proceeds in any financial year of any such tax, shall be assigned to be Municipalities within whose respective territorial area these taxes are leviable in that year on quarterly basis and shall be distributed among the Municipalities in such manner, as may be prescribed.