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 0] [Section 316] [Entire Act] State of Punjab - Subsection Section 316(1) in The Punjab Municipal Corporation Act, 1976 (1)No place which has not been used as a burning or burial before the commencement of this Act shall be so used without the permission in writing of the Commissioner.
