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State of Punjab - Section

Section 557 in The Punjab Municipal Act, 1999

557. General powers and procedure of court of District Judge.

- The procedure provided in the Code of Civil Procedure, 1908 (Act 5 of 1908), in regard to suits shall be followed, as far as it can be made applicable, in the disposal of applications or appeals that may respectively be made to the Regional Deputy Director, Local Government and to the Court of the District Judge under this Act or any rule or regulation made thereunder.