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] [Entire Act] State of Punjab - Section Section 20 in Punjab Municipal (Executive Officer) Act, 1931 20. In sub-section (1) of section 229 between the words "Vice-President" and "Municipal Officer of Health" the words "Executive Officer" shall be deemed to be inserted.
