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 141] [Entire Act] State of Punjab - Subsection Section 141(b) in Punjab Municipal Act, 1911 (b)being the owner or occupier of such dwelling, and being cognizant of the existence of any such disease therein ; or in default of such owner or occupier;
