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 385(1)] [Section 385] [Entire Act] State of Punjab - Subsection Section 385(1)(a) in The Punjab Municipal Corporation Act, 1976 (a)on any application, appeal or reference under this Act or any bye-law made thereunder to the court of the District Judge ; and