Punjab Municipal Corporation Law (Extension To Chandigarh) Amendment Act, 2000

Punjab Municipal Corporation Law (Extension To Chandigarh) Amendment Act, 2000 1. Short title. 2. Amendment of Act 45 of 1994. [11th December, 2000] An Act to amend the Punjab Municipal Corporation Law (Extension to Chandigarh) Act, 1994. BE it enacted by Parliament in the Fifty-first Year of the Republic of India as follows:- 1. Short title. -This Act may be called the Punjab Municipal Corporation Law (Extension to Chandigarh) Amendment Act, 2000. 2. Amendment of Act 45 of 1994. -In the Punjab Municipal Corporation Law (Extension to Chandigarh) Act, 1994, in Part II of the Schedule, in section 4, in sub-section (3),- (a) in clause (ii), for the words "municipal administration.", the words "municipal administration; and" shall be substituted; (b) after clause (ii), the following clause shall be inserted, namely:- "(iii) the member of the House of the People representing the constituency which comprises wholly or partly, the municipal area, with the right to vote.".

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