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[Cites 0, Cited by 1] [Section 88] [Entire Act]

State of Punjab - Subsection

Section 88(2) in The Punjab Municipal Act, 1999

(2)Every such requisition shall be complied with by the Executive Officer without any unreasonable delay and it shall be incumbent on every officer or employee of the Municipal Council to obey any order made by the Executive Officer in pursuance to such requisition.Powers and Functions of President