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[Cites 0, Cited by 0] [Section 50A] [Entire Act]

State of Punjab - Subsection

Section 50A(2) in Punjab Municipal Act, 1911

(2)Without prejudice to the generality of the provisions of sub-section (1), it shall be the duty of the Municipality to consider all periodical statements of the receipts and disbursements and all progress reports and pass such resolutions thereon as it thinks fit.