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 561] [Entire Act] State of Punjab - Subsection Section 561(2) in The Punjab Municipal Act, 1999 (2)Every order, -(a)passed by any authority, which is subject to appeal or revision under this Act;(b)passed on such appeal or revision; and(c)passed by the Government on appeal or revision,shall be final and shall not be questioned in any court.
