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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Punjab - Subsection

Section 20(1) in The Punjab Municipal Act, 1999

(1)In every Municipal Corporation there shall be a Standing Committee to be constituted by the Municipal Corporation within a period of sixty days from the date of the first meeting referred to in Section 55, consisting of the Mayor, the Senior Deputy Mayor, the Deputy Mayor and six other elected councillors.