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 31] [Entire Act] State of Punjab - Subsection Section 31(2) in Punjab Municipal Act, 1911 (2)[ No bye-laws made under clause (c) or clause (d) or clause (f) of sub-section (1) shall take effect until it has been approved by the [State] [Substituted by Punjab Act No. 3 of 1933.] Government.]
