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 30] [Entire Act] State of Punjab - Subsection Section 30(2) in The Punjab Municipal Act, 1999 (2)A person removed from the office of the Mayor by the Government under section 29 shall not be eligible for re-election as Mayor during the duration of the Municipal Corporation.
