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 2] [Section 3] [Entire Act] State of Punjab - Subsection Section 3(17) in Punjab Municipal Act, 1911 (17)[ "Public place" means a space which is open to the use or enjoyment of the public whether or not private property and whether or not vested in the committee. [Clause 17 and 18 were inserted by Punjab Act No. 3 of 1933.]
