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 1] [Section 172] [Entire Act] State of Punjab - Subsection Section 172(1) in The Punjab Municipal Act, 1999 (1)With respect to the disposal of property, movable and immovable, belonging to the Municipality, the provisions of sub- section (2) and sub-section (3) shall have effect.
