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

S Punjab and Haryana 2025

Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Punjab Municipal Corporation Law (Extension To Chandigarh) Amendment Act, 2000 50 of 2000 [11 December 2000] CONTENTS 1. Short Title 2. Amendment Of Act 45 Of 1994 Punjab Municipal Corporation Law (Extension To Chandigarh) Amendment Act, 2000 50 of 2000 [11 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.".

Act Metadata
  • Title: Punjab Municipal Corporation Law (Extension To Chandigarh) Amendment Act, 2000
  • Type: S
  • Subtype: Punjab and Haryana
  • Act ID: 22073
  • Digitised on: 13 Aug 2025