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 62] [Entire Act] State of Punjab - Subsection Section 62(d) in The Punjab Municipal Act, 1999 (d)he has failed to pay any arrears of any kind due to the Municipality otherwise than as an agent, receiver, trustee or an executor, to the Municipality within three months after a notice in this behalf has been served upon him; or
