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 2] [Section 85] [Entire Act] State of Punjab - Subsection Section 85(2) in Punjab Municipal Act, 1911 (2)No appeal shall be entertained unless the appellant has paid all [***] [Word 'other' omitted of Punjab Act No. 38 of 1976.] municipal taxes due from him to the committee upto the date of such appeal.
