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 560] [Entire Act] State of Punjab - Subsection Section 560(a) in The Punjab Municipal Act, 1999 (a)delegate, either generally or specially, to the court of an Additional District Judge, power to receive applications under this Act or any rules or regulations made thereunder and to hear and determine such applications; and
