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 147] [Entire Act] State of Punjab - Subsection Section 147(a) in The Punjab Municipal Act, 1999 (a)be in such form, as the Municipal Corporation or the Municipal Council or the Nagar Panchayat, as the case may be, may, with the previous sanction of the Government, determine; and
