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[Cites 0, Cited by 0] [Section 44] [Entire Act]

State of Punjab - Subsection

Section 44(3) in The Punjab Municipal Act, 1999

(3)On receiving the notice referred to in sub-section (2), the Deputy Commissioner shall convene a meeting of the Municipal Council for the consideration of the motion, which shall be held at the office of the Municipal Council on the date and the time appointed by the Deputy Commissioner for the purpose, which shall not be later than fourteen days from the date on which the said notice was delivered to him.