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 56] [Entire Act] State of Punjab - Subsection Section 56(3) in Punjab Municipal Act, 1911 (3)[ The committee shall maintain a register and a map of all immovable property of which it is the proprietor, or which vests in it ; or which it holds in trust for the State Government.] [Inserted by Punjab Act No. 2 of 1933.]
