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 553] [Entire Act] State of Punjab - Subsection Section 553(2) in The Punjab Municipal Act, 1999 (2)Any person feeling aggrieved by an order made under sub-section (1) may prefer an appeal to the court of District Judge, having jurisdiction within such time, as may be prescribed.
