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[Cites 0, Cited by 0] [Section 566] [Entire Act]

State of Punjab - Subsection

Section 566(h) in The Punjab Municipal Act, 1999

(h)institute or prosecute any suit or other legal proceedings or with the approval of the Standing Committee or where there is no Standing Committee, with the approval of the Municipality, withdraw from or compromise any suit or claim, other than a claim referred to in clause (d), instituted or made, as the case may be, in the name of the Municipality or the Chief Officer; and