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 52] [Entire Act] State of Punjab - Subsection Section 52(b) in Panjab District Boards Act, 1883 (b)All powers and duties of the board may, until the board is re-constituted, be exercised and. performed by such person as the Local Government appoints in that behalf:
