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[Cites 0, Cited by 0] [Section 46] [Entire Act]

State of Punjab - Subsection

Section 46(1) in Punjab Municipal Act, 1911

(1)The committee of any municipality of the first class may, subject to the provisions of this Act, delegate to one or more of its members [other than an associate member] the power of entering on its behalf into any particular contract whereof the value or amount does not exceed five hundred rupees, or into any class of such contracts.