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 101] [Entire Act] State of Punjab - Subsection Section 101(2) in The Punjab Municipal Act, 1999 (2)The Government shall, on such transfer, allot to such Municipality, such fund and personnel, as may be necessary to enable such Municipality to perform the functions and discharge the duties, so transferred.
