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 144] [Entire Act] State of Punjab - Subsection Section 144(b) in The Punjab Municipal Act, 1999 (b)in the case of Class 'A' or Class 'B' Municipal Council, -(i)the President, or if so authorised by the President, the Senior Vice-President of the Vice-President, or an elected member, as the case may be; and(ii)the Executive Officer; and
