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[Cites 0, Cited by 24] [Entire Act]

State of Punjab - Section

Section 29 in The Punjab Municipal Act, 1999

29. Removal of Mayor by Government.

- Notwithstanding anything contained in section 24, the Mayor may be removed from his office by the Government at any time by an order in writing on any of the ground or grounds mentioned in section 28 or on the ground of misuse of his powers or on persistent failure to perform his duties :Provided that before passing any such order, a reasonable opportunity of being heard shall be given to the Mayor.