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[Cites 0, Cited by 0] [Section 15(5)] [Section 15] [Entire Act]

State of Punjab - Subsection

Section 15(5)(b) in The Punjab Municipal Act, 1999

(b)the Government may, by notification, issue such orders as it may deem fit,-
(i)as to the transfer to the Nagar Panchayat, or disposal otherwise, of assets or institutions of such local authority in the area so constituted or included; and
(ii)as to the discharge of the liabilities, if any, of such local authority relating to such assets or institutions.