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 64] [Entire Act] State of Punjab - Subsection Section 64(8) in The Punjab Municipal Act, 1999 (8)An officer of the Municipal Corporation or the Municipal Council, as the case may be, to be nominated by the Municipal Corporation or by the Municipal Council, shall be the Secretary to the Wards Committee.
