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 391] [Entire Act] State of Punjab - Subsection Section 391(2) in The Punjab Municipal Act, 1999 (2)No person shall, without authority in that behalf, remove earth, sand or other material from, or deposit any matter in, any land vested in the Municipality.
