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[Cites 0, Cited by 0] [Section 352] [Entire Act]

State of Punjab - Subsection

Section 352(9) in The Punjab Municipal Act, 1999

(9)If any doubt, arises as to whether the decision taken under sub-section (8), is in conflict with any plan, scheme or programme of any competent authority under any other law in force for the time being, the matter shall be referred to the Government, whose decision thereon shall be final.