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 170] [Entire Act] State of Punjab - Subsection Section 170(b) in The Punjab Municipal Act, 1999 (b)by the President, the Chief Officer and Regional Deputy Director, Local Government in the case of a Municipal Council or a Nagar Panchayat,
