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[Cites 0, Cited by 0] [Section 73] [Entire Act]

State of Punjab - Subsection

Section 73(2) in The Punjab Municipal Act, 1999

(2)Every requisition referred to in sub-section (1) shall be complied with by the Commissioner without any unreasonable delay and it shall be incumbent on every officer or employee of the Municipal Corporation to obey any order made by the Commissioner in pursuance of such requisition.Powers and Functions of Mayor