Section 33 in The Punjab Municipal Act, 1999

[Cites 0, Cited by 25] [Entire Act]

- The Municipal authorities for the purpose of giving effect to the provisions of this Act in a smaller urban area shall be, -

(a)in the case of a Class 'A' or Class 'B' smaller urban area, -

(i)the Municipal Council;

(ii)the Standing Committee;

(iii)the President; and

(iv)the Executive Officer;

(b)in the case of Class 'C' smaller urban area, -

(i)the Municipal Council;

(ii)the President; and

(iii)the Executive Officer.

Municipal Council

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