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 432] [Entire Act] State of Punjab - Subsection Section 432(q) in The Punjab Municipal Act, 1999 (q)any other matter not inconsistent with the objects of this Act and for which, in the opinion of the Municipality, it is expedient to make provisions with a view to the improvement of the area to which the scheme relates.
