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 0] [Section 219] [Entire Act] State of Punjab - Subsection Section 219(4) in The Punjab Municipal Act, 1999 (4)The Chief Officer, may, if in his opinion, the proposed site for any advertisement is unsuitable from the consideration of public safety, traffic hazards or aesthetic design, refuse a licence or refuse to renew any existing licence.
