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 409] [Entire Act] State of Punjab - Subsection Section 409(4) in The Punjab Municipal Act, 1999 (4)Every order made by the court of the District Judge on appeal and, subject to such order, the order of demolition made by the Chief Officer under sub- section (1) of section 408 shall be final and conclusive.
