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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Punjab - Subsection

Section 27(2) in The Punjab Municipal Act, 1999

(2)Written notice of the intention to move a motion of no-confidence in the Mayor signed by not less than one-half of the total number of Councillors serving at that time excluding the nominated Councillors, alongwith a copy of the motion shall be delivered by any of the two Councillors signing the notice, to the Divisional Commissioner.