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 59] [Entire Act] State of Punjab - Subsection Section 59(1) in The Punjab Municipal Act, 1999 (1)The offices of the Mayors in the Municipal Corporations or of the Presidents in the Municipal Councils or Nagar Panchayats shall be reserved for the Scheduled Castes, Women and Backward Classes in the prescribed manner.
