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State of Punjab - Section

Section 560 in The Punjab Municipal Act, 1999

560. Power of District Judge to delegate certain powers and to make rules.

- The court of the District Judge may, -
(a)delegate, either generally or specially, to the court of an Additional District Judge, power to receive applications under this Act or any rules or regulations made thereunder and to hear and determine such applications; and
(b)with the approval of the Government, make rules not inconsistent with this Act or any rules made by the Government under this Act, providing for any matter connected with the exercise of the jurisdiction conferred upon the court by this Act, which is not herein specifically provided for.