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[Cites 0, Cited by 0] [Section 173] [Entire Act]

State of Punjab - Subsection

Section 173(2) in The Punjab Municipal Act, 1999

(2)The Chief Officer shall cause to be prepared every year a statement in respect of changes, if any, made in the register of immovable properties specified in sub-section (1) during the preceding year and enclose the statement with the budget estimate prepared under section 154.