Legal Document View

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
[Cites 0, Cited by 0] [Section 1] [Entire Act]

State of Punjab - Subsection

Section 1(2) in Punjab Municipal (Executive Officer) Act, 1931

(2)It may, by notification be extended by the [State Government] [Substituted for the expression 'Central Government' (which was Substituted for 'State Government' by A.O. 1968) by A. O. 1973. The word 'State' was Substituted for the Word 'Provincial' by Adaptation of Laws Order,1950.] to any municipality in Punjab.