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 322] [Entire Act] State of Punjab - Subsection Section 322(3) in The Punjab Municipal Act, 1999 (3)In exercise of the powers conferred upon him by this section the Chief Officer shall cause as little damage and inconvenience, as may be possible, and shall make full compensation for any damage or inconvenience caused by him.
