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[Cites 0, Cited by 2] [Section 63] [Entire Act]

State of Punjab - Subsection

Section 63(1) in The Punjab Municipal Act, 1999

(1)Whenever a vacancy occurs by death or the election of a member of a Municipality is declared void, -
(a)the Mayor, in the case of an elected Councillor of a Municipal Corporation; or
(b)the President, in the case of an elected member of a Municipal Council or a Nagar Panchayat, as the case may be;
shall inform the Government of such vacancy.