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 477] [Entire Act] State of Punjab - Subsection Section 477(i) in The Punjab Municipal Act, 1999 (i)without the written permission of the Chief Officer, re-open for the interment of a corpse or of any part of a corpse, a grave or vault already occupied.
