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 398(4)] [Section 398] [Entire Act] State of Punjab - Subsection Section 398(4)(b) in The Punjab Municipal Act, 1999 (b)buildings with mixed occupancies shall mean those buildings in which more than one occupancy are present in different portions thereof.