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 478(1)] [Section 478] [Entire Act] State of Punjab - Subsection Section 478(1)(b) in The Punjab Municipal Act, 1999 (b)give notice of the death to the Chief Officer of the Municipality, whereupon he shall cause the carcass to be disposed of.