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 2] [Entire Act] State of Punjab - Subsection Section 2(63) in The Punjab Municipal Act, 1999 (63)"Regional Deputy Director, Local Government" means the officer appointed by the Government to perform the functions of the Regional Deputy Director, Local Government, under this Act;
