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 62] [Entire Act] State of Punjab - Subsection Section 62(5) in Punjab Municipal Act, 1911 (5)Any objections which may within thirty days be received to the amended proposals shall be dealt with in the manner prescribed in sub-section (3).
