Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Section 262] [Entire Act] State of Punjab - Subsection Section 262(4) in The Punjab Municipal Corporation Act, 1976 (4)The sanction or refusal as aforesaid shall be communicated in such manner as may be specified in the bye-laws made in this behalf.
