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[Cites 0, Cited by 3] [Entire Act]

State of Punjab - Section

Section 118 in The Punjab Municipal Act, 1999

118. Ordinary and Special meeting.

(1)Every meeting of the Municipality, other than an emergent meeting, shall be either an ordinary or a special meeting.
(2)Any business may be transacted at an ordinary meeting unless required by this Act or the rules, to be transacted at a special meeting.
(3)When a special and an ordinary meeting are called on the same day, the special meeting shall be held as soon as the necessary quorum is present.