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 423] [Entire Act] State of Punjab - Subsection Section 423(6) in The Punjab Municipal Act, 1999 (6)Any person aggrieved by an order of the Chief Officer under sub-section (5), may within thirty days from the date of the order, prefer an appeal against the order to the Court of the District Judge, having jurisdiction.
