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[Cites 0, Cited by 0] [Section 240(1)] [Section 240] [Entire Act]

State of Punjab - Subsection

Section 240(1)(z) in Punjab Municipal Act, 1911

(z)to regulate the proceedings of persons empowered to accept composition under section 229 for alleged offences; and
(zi)[ mode of assessment, appointment of compensation under Section 154-B amongst, and payment, to the persons entitled thereto;] [Inserted by East Punjab Act No. 20 of 1949.]
(zii)mode of communication of the order under section 154-B to the person effected thereby;
(ziii)the manner in which the compost is to be made;]
(zz)generally for the guidance of committees and public officers in carrying out the purposes of this Act;
(zzz)[ for the same purposes as those for which a committee may make bye-laws under the provisions of sections 31, 188, 189, 190 or 197);] [Inserted by Punjab Act No. 3 of 1933.]