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[Cites 0, Cited by 2] [Entire Act]

State of Punjab - Section

Section 596 in The Punjab Municipal Act, 1999

596. Supplemental provisions respecting regulations.

- Any regulation, which may be made by the Municipality under this Act, may be made by the Government, within one year from the commencement of this Act and any regulation so made, may be altered or rescinded by the Municipality with the approval of the Government.