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 420] [Entire Act] State of Punjab - Subsection Section 420(5) in The Punjab Municipal Act, 1999 (5)Any action taken by the Mayor or the President or the Chief Officer under sub-section (4), shall, unless the contrary is proved, be deemed to have been taken lawfully and in good faith and with due care and attention.
