Legal Document View

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
[Cites 0, Cited by 0] [Section 192(1)] [Section 192] [Entire Act]

State of Punjab - Subsection

Section 192(1)(f) in The Punjab Municipal Act, 1999

(f)when any land or building or portion thereof is acquired by purchase or otherwise by the Government or the Municipality during the period of the annual valuation remaining in force; or