Section 600(2)(k) in The Punjab Municipal Act, 1999

[Cites 0, Cited by 0] [Section 600(2)] [Section 600] [Entire Act]

State of Punjab - Subsection

Section 600(2)(k) in The Punjab Municipal Act, 1999

(k)any suit or other legal proceedings instituted or which but for the passing of the Act, would have been instituted by or against -

(i)any Municipal Council or any Nagar Panchayat or any Executive Officer under the Punjab Municipal Act, 1911 may be continued or instituted by the Municipal Council or the Nagar Panchayat or the Executive Officer, as the case may be, constituted or appointed under this Act; and

(ii)the Corporation or the Commissioner under the Punjab Municipal Corporation Act, 1976, may be continued or instituted by the Municipal Corporation or the Commissioner, as the case may be, constituted or appointed under this Act; and

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State of Punjab - Subsection

Section 600(2)(k) in The Punjab Municipal Act, 1999