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[Cites 0, Cited by 0] [Section 39] [Entire Act]

State of Punjab - Subsection

Section 39(1) in The Punjab Municipal Act, 1999

(1)The powers, functions and duties of the Standing Committee shall be such as are specified in this Act :Provided that until the constitution of the Standing Committee, after the Municipal Council is constituted under this Act, the powers, functions and duties of the Standing Committee shall be exercised, and discharged by the Class 'A' Municipal Council or Class 'B' Municipal Council, as the case may be.