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 123] [Entire Act] State of Punjab - Subsection Section 123(1) in The Punjab Municipal Act, 1999 (1)The presiding officer at a meeting of the Municipality shall preserve order thereat and shall have such power, as may be prescribed for the purpose of enforcing his decisions.
