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 566] [Entire Act] State of Punjab - Subsection Section 566(c) in The Punjab Municipal Act, 1999 (c)take, or withdraw from or compromise, proceedings under section 551 and section 552 for the recovery of expenses or compensation claimed to be due to the Municipality;
