Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Punjab - Section

Section 587 in The Punjab Municipal Act, 1999

587. Prosecutions.

- Save as otherwise provided in this Act, no court shall try any offence punishable by or under this Act or any rule or any regulation made thereunder, except on the complaint of, or upon information received from the Chief Officer of the Municipality or any other officer of the Municipality, authorised by it in this behalf.