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 196] [Entire Act] State of Punjab - Subsection Section 196(4) in The Punjab Municipal Act, 1999 (4)The Municipal Assessment Book duly authenticated in the manner prescribed, shall be kept in the office of the Municipality and extract therefrom shall be made available on payment of such fees, as may be prescribed.
