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[Cites 0, Cited by 0] [Section 188] [Entire Act]

State of Punjab - Subsection

Section 188(iii) in Punjab Municipal Act, 1911

(iii)the whole or any part of road leading from the limits of any one municipality or notified area to the limits of any other municipality or notified area, if the distance between the said municipalities or notified areas does not exceed fifty miles, and the committees of the said municipalities or notified areas consent to the extension of such bye-laws;