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 65] [Entire Act] State of Punjab - Subsection Section 65(2) in Punjab Municipal Act, 1911 (2)All objections to the valuation and assessment shall be made in writing before the time fixed in the notice, or orally or in writing at that time.
