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 199] [Entire Act] State of Punjab - Subsection Section 199(2) in The Punjab Municipal Act, 1999 (2)The Regional Deputy Director, Local Government, shall hear the appeal at the headquarter of the district in which the Municipal Council or the Nagar Panchayat, to which the appeal pertains, as the case may be, is situated.
