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 56] [Entire Act] State of Punjab - Subsection Section 56(2) in The Punjab Municipal Act, 1999 (2)The first election to a Municipal Corporation a Municipal Council or a Nagar Panchayat, as the case may be, constituted after the commencement of this Act, shall be held within a period of six months from the date of its constitution as such.
