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[Cites 0, Cited by 0] [Section 399(2)] [Section 399] [Entire Act]

State of Punjab - Subsection

Section 399(2)(iii) in The Punjab Municipal Act, 1999

(iii)in the case of a Class 'B' or Class 'C' Municipal Council or a Nagar Panchayat as the case may be, three elected members to be elected by the Class 'A' or Class 'B' Municipal Council or the Nagar Panchayat, as the case may be.