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 64] [Entire Act] State of Punjab - Subsection Section 64(7) in The Punjab Municipal Act, 1999 (7)In the event of the office of the Chairperson falling vacant before the expiry of his tenure, the elected members of such wards shall elect a new Chairperson.
