Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 44] [Entire Act]

State of Punjab - Subsection

Section 44(5) in The Punjab Municipal Act, 1999

(5)The meeting convened for the aforesaid purpose shall be presided over by the Deputy Commissioner in the case of Class 'A' Municipal Council, and by the Deputy Commissioner or an officer not below the rank of Extra Assistant Commissioner, authorised by him in the case of Class 'B' and Class 'C' Municipal Councils.