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State of Punjab - Section

Section 592 in The Punjab Municipal Act, 1999

592. Power to make regulations.

(1)A Municipality may, from time to time, make regulations, not inconsistent with the provisions of this Act, and the rules made thereunder for the purposes of giving effect to the provisions of this Act.
(2)In particular and without prejudice to the generality of the foregoing power, such regulations may provide for all or any of the matters specified in the Fifth Schedule.