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[Cites 0, Cited by 0] [Section 71B] [Entire Act]

State of Punjab - Subsection

Section 71B(1) in THE PUNJAB MUNICIPAL CORPORATION LAW (EXTENSION TO CHANDIGARH) ACT, 1994

(1)Subject to the provisions of section 71, the power of appointing municipal officers and other municipal employees whether temporarily or permanent shall vest in the Commissioner.