Section 187(1)(b) in The Punjab Municipal Act, 1999

[Cites 0, Cited by 0] [Section 187(1)] [Section 187] [Entire Act]

State of Punjab - Subsection

Section 187(1)(b) in The Punjab Municipal Act, 1999

(b)in the case of a Class the 'A' Municipal Council, -

(i)five elected members to be elected by the members of the Municipal Council; and

(ii)the Executive Officer.