Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Punjab - Subsection

Section 33(2) in The Punjab Town Improvement Act, 1922

(2)An official representation referred to in sub-section (1) may be made by the municipal committee -
(a)on its own motion, or
(b)on a written complaint by the medical officer of health, or
(c)in respect of any area comprised in a municipal ward, on a written complaint signed by twenty-five or more inhabitants of such ward.