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 2] [Section 273] [Entire Act] State of Punjab - Subsection Section 273(2) in The Punjab Municipal Act, 1999 (2)Every such owner shall be bound to take out a tubewell licence on such conditions and on payment of such annual fee, as the Municipality may, from time to time, determine.
