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 55] [Entire Act] State of Punjab - Subsection Section 55(2) in Punjab Municipal Act, 1911 (2)The income resulting from [such] [Substituted for the words 'the' by Punjab Act No. 2 of 1923.] securities [or placements] [Inserted by Punjab Act No. 2 of 1923.] and the proceed of the sale of the same shall be credited to the municipal fund.
