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[Cites 0, Cited by 0] [Section 353] [Entire Act]

State of Punjab - Subsection

Section 353(1) in The Punjab Municipal Corporation Act, 1976

(1)Every improvement scheme shall as soon as may be after it has been framed, be submitted by the Commissioner for approval to the Corporation and the Corporation may either approve the scheme without modifications or with such modifications as it may consider necessary or reject the scheme with direction to the Commissioner to have a fresh scheme framed according to such directions.