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 437] [Entire Act] State of Punjab - Subsection Section 437(1) in The Punjab Municipal Act, 1999 (1)The Government may sanction either with or without modifications, or may refuse to sanction, or may return for reconsideration, any scheme submitted to it by the Municipality under sub-section (7) of section 436.
