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 290] [Entire Act] State of Punjab - Subsection Section 290(2) in The Punjab Municipal Act, 1999 (2)The expenses of providing and attaching a meter under sub-section (1) shall be paid out of the Municipal Fund of the Municipality and the consumer shall be charged rent for the same.
