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[Cites 0, Cited by 0] [Section 64] [Entire Act]

State of Punjab - Subsection

Section 64(4) in The Punjab Municipal Act, 1999

(4)There shall be a Chairperson for each Wards Committee who shall be elected in such manner as may be prescribed by the elected members representing such wards in the Municipal Corporation or the Municipal Council, as the case may be, from amongst themselves.