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[Cites 0, Cited by 2] [Section 5] [Entire Act]

State of Punjab - Subsection

Section 5(1) in The Punjab Municipal Corporation Act, 1976

(1)Every Corporation constituted under section 3 shall consist of,-
(i)elected Councillors chosen by direct election; and
(ii)ex officio members comprising the members of the Punjab Legislative Assembly representing the constituencies in which the City or any part thereof falls.