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 1] [Section 105] [Entire Act] State of Punjab - Subsection Section 105(1) in The Punjab Municipal Act, 1999 (1)If any doubt arises as to whether any particular power or function appertains to any municipal authority, the Chief Officer of the Municipality shall, refer the matter to the Government for decision thereon.
