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 7] [Entire Act] State of Punjab - Section Section 220 in Punjab Municipal Act, 1911 220. Power of committee in the event of non-compliance. - Whenever the terms of any notice have not been complied with, the committee may, after six hours' notice, by its officers, cause the act to be done.
