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[Cites 0, Cited by 1] [Section 12] [Entire Act]

State of Punjab - Subsection

Section 12(3) in Punjab Municipal Act, 1911

(3)The Nagar Panchayat or the Municipal Council constituted under sub- section (1) shall consist of the following members, namely : -
(i)such number of elected members as may be determined from time to time by the State Government in accordance with the prescribed principles; and
(ii)all members of the Legislative Assembly of the State representing constituencies comprising wholly or partly the Municipal area."