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 243] [Entire Act] State of Punjab - Subsection Section 243(2) in The Punjab Municipal Act, 1999 (2)Every warrant issued under this section, shall be signed by the Chief Officer of the Municipality or any other officer authorised by the Municipality in this behalf.
