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 106] [Entire Act] State of Punjab - Subsection Section 106(2) in The Punjab Municipal Act, 1999 (2)In the case of a Class 'C' Municipal Council or a Nagar Panchayat, the Municipal Council or the Nagar Panchayat, as the case may be, shall have powers to sanction estimates of costs for works.
