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[Cites 0, Cited by 0] [Section 66] [Entire Act]

State of Punjab - Subsection

Section 66(2) in Punjab Municipal Act, 1911

(2)The list when amended under this section shall be deposited in the committee's office and shall there be open during office hours to all owners or occupiers of property comprised therein or the authorised agents of such persons, and a public notice that it is so open shall forthwith be published.