Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 155(1)] [Section 155] [Entire Act]

State of Punjab - Subsection

Section 155(1)(c) in The Punjab Municipal Act, 1999

(c)the Regional Deputy Director, Local Government, in the case of a Class 'B' Municipal Council, a Class 'C' Municipal Council or a Nagar Panchayat.