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 72F(4)] [Section 72F] [Entire Act] State of Punjab - Subsection Section 72F(4)(b) in The Punjab Town Improvement Act, 1922 (b)in the case of an order of supersession, all trustees shall, from the date of the order, vacate their seats;