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 368] [Entire Act] State of Punjab - Subsection Section 368(2) in The Punjab Municipal Act, 1999 (2)Such surplus land may, thereafter, be utilised for the purpose of setting forward a building under section 366 or any other purpose, which the Municipality may deem fit.
