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 60] [Entire Act] State of Punjab - Subsection Section 60(5) in The Punjab Town Improvement Act, 1922 (5)The State Government may remove any member of the tribunal who would if he were a trustee be liable to removal by the State Government under section 10.
