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 144] [Entire Act] State of Punjab - Subsection Section 144(2) in The Punjab Municipal Corporation Act, 1976 (2)The burden of proving the facts entitling any person to claim relief under Section 140 or Section 141 or Section 142, shall be upon him.
