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 189] [Entire Act] State of Punjab - Subsection Section 189(c) in The Punjab Municipal Act, 1999 (c)may be revised on the expiry of each such period and the work relating to such revision shall be undertaken at lest a year before such expiration :
