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 410] [Entire Act] State of Punjab - Subsection Section 410(2) in The Punjab Municipal Act, 1999 (2)If such person or such owner does not show any cause as aforesaid he shall be bound to make the alterations specified in the notice.
