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[Cites 0, Cited by 0] [Section 240(1)] [Section 240] [Entire Act]

State of Punjab - Subsection

Section 240(1)(p) in Punjab Municipal Act, 1911

(p)as to the intermediate office or offices, if any, through which correspondence between committees or members of committees and the [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government or officers of that Government shall pass: