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[Cites 0, Cited by 2] [Section 69] [Entire Act]

State of Punjab - Subsection

Section 69(2) in The Punjab Municipal Act, 1999

(2)The Municipality may, at any time, call for any extract from any proceedings of any Committee constituted under this Act, and call for a return, statement, accounts or report concerning or connected with any matter which any such Committee is empowered by or under this Act to deal with.