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[Cites 0, Cited by 0] [Section 69] [Entire Act]

State of Punjab - Subsection

Section 69(3) in The Punjab Municipal Act, 1999

(3)Every such requisition, shall be complied with by the Chief Officer or by such Committee without any unreasonable delay and it shall be incumbent on every officer or employee of the Municipality to obey any order made by the Chief Officer in pursuance of such requisition.Powers and Functions of Municipal Corporation