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[Cites 0, Cited by 0] [Section 114(2)] [Section 114] [Entire Act]

State of Punjab - Subsection

Section 114(2)(b) in The Punjab Municipal Act, 1999

(b)in the case of a President or a member Municipal Council or a Nagar Panchayat be made and subscribed before the Deputy Commissioner or an officer not below the rank of an Extra Assistant Commissioner, to be nominated by the Deputy Commissioner.