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[Cites 0, Cited by 0] [Section 74] [Entire Act]

State of Punjab - Subsection

Section 74(4) in The Punjab Municipal Act, 1999

(4)The Mayor shall have access to the records of the Municipal Corporation and may issue directions to the Commissioner and call for reports and information from the Commissioner with a view to ensuring proper implementation of the decisions of the Municipal Corporation and of the Standing Committee.