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 436] [Entire Act] State of Punjab - Subsection Section 436(2) in The Punjab Municipal Act, 1999 (2)Each draft scheme shall, as soon as may be, after it is prepared, be submitted by the Chief Officer to the Municipality for its approval.
