Section 120(1)(ii) in The Punjab Municipal Act, 1999

[Cites 0, Cited by 0] [Section 120(1)] [Section 120] [Entire Act]

State of Punjab - Subsection

Section 120(1)(ii) in The Punjab Municipal Act, 1999

(ii)a President or a Vice-President of a Municipal Council or of a Nagar Panchayat, as the case may be, shall not, though he is present, preside over the special meeting of the Municipal Council referred to in section 44 or section 48 or of the Nagar Panchayat referred to in that section as applied to the Nagar Panchayat under section 53,

Legal Document View

Unlock Advanced Research with PRISMAI

State of Punjab - Subsection

Section 120(1)(ii) in The Punjab Municipal Act, 1999