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 576(1)] [Section 576] [Entire Act] State of Punjab - Subsection Section 576(1)(a) in The Punjab Municipal Act, 1999 (a)by the Director, Local Government, if the loss, waste or misapplication pertains to any money or other property owned or vested in a Municipal Corporation or a Class 'A' Municipal Council; and