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 2] [Entire Act] State of Punjab - Subsection Section 2(23) in The Punjab Municipal Act, 1999 (23)"ex-officio member" means a member referred to in Clause (b) of section 18, or clause (b) of section 35, or clause (b) of section 52, as the case may be;
