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 2] [Entire Act] State of Punjab - Subsection Section 2(16) in The Punjab Municipal Act, 1999 (16)"Deputy Commissioner" means the Deputy Commissioner of the district and includes an Additional Deputy Commissioner or any other person authorised by the Government to perform the functions of the Deputy Commissioner under this Act;
