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[Cites 0, Cited by 0] [Section 85] [Entire Act]

State of Punjab - Subsection

Section 85(1) in The Punjab Municipal Act, 1999

(1)Every Municipal Council, shall, having regard to the availability of financial resources, make reasonable and adequate provisions for the matters specified in section 70 within its territorial area by any method or measure, which it may lawfully use or take, as if the Municipal Council were a Municipal Corporation and the smaller urban area were a larger urban area.