Legal Document View

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
[Cites 0, Cited by 0] [Section 600(2)] [Section 600] [Entire Act]

State of Punjab - Subsection

Section 600(2)(b) in The Punjab Municipal Act, 1999

(b)every transitional area specified as such under the Punjab Municipal Act, 1911 and existing of this Act shall, at the date of such commencement immediately before the commencement be deemed to have been constituted as a transitional area under this Act and every Nagar Panchayat constituted under the said Act for a transitional area and existing immediately before the commencement of this Act, shall at the date of such commencement, be deemed to have been constituted as a Nagar Panchayat for that transitional area under this Act;