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 1] [Section 253] [Entire Act] State of Punjab - Subsection Section 253(2) in The Punjab Municipal Act, 1999 (2)The provisions of section 242 and clause (a) of section 249 shall, with all necessary modifications, apply to every such notice of demand.
