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 3] [Entire Act] State of Punjab - Section Section 441 in The Punjab Municipal Act, 1999 441. Power to make surveys. - The Chief Officer of a Municipality may, cause a survey of any land to be made whenever he considers that a survey is necessary for carrying out any of the purposes of this Chapter.
