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 3] [Entire Act] State of Punjab - Section Section 186 in The Punjab Municipal Act, 1999 186. Valuation register. - The Chief Officer of the Municipality shall enter the valuation of all lands and buildings and the objections received thereon in a valuation register to be maintained by him for the purpose, in such form and in such manner as may be prescribed.
