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 407A] [Entire Act] State of Punjab - Subsection Section 407A(2) in The Punjab Municipal Corporation Act, 1976 (2)All properties vested in the Corporation shall till the Corporation remains dissolved and is reconstituted, shall vest in and devolve upon the Government."
