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 406] [Entire Act] State of Punjab - Subsection Section 406(2) in The Punjab Municipal Act, 1999 (2)The decision of the Mayor or the President, as the case may be, shall be communicated to the person making the representation within a period of forty five days from the date of receipt of the representation.
