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[Cites 0, Cited by 1] [Section 68] [Entire Act]

State of Punjab - Subsection

Section 68(1) in The Punjab Municipal Act, 1999

(1)Subject to the provisions of this Act and the rules made thereunder, the Municipal government of any, -
(a)larger urban area shall vest in the Municipal Corporation constituted for such area;
(b)smaller urban area shall vest in the Municipal Council constituted for such area; and
(c)transitional area shall vest in the Nagar Panchayat constituted for such area.