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 1] [Section 190] [Entire Act] State of Punjab - Subsection Section 190(2) in Punjab Municipal Act, 1911 (2)Notwithstanding anything contained in section 93, no person shall erect or re-erect any building in contravention of any bye-law made under sub-section (1)]
