Legal Document View

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
[Cites 0, Cited by 0] [Section 8(3)] [Section 8] [Entire Act]

State of Punjab - Subsection

Section 8(3)(b) in Punjab Municipal Act, 1911

(b)"Backward Classes" means the Backward Classes as the State Government may, from time to time, declare by issuing a notification in the Official Gazette.".