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 3] [Section 14] [Entire Act] State of Punjab - Subsection Section 14(2) in The Punjab Municipal Act, 1999 (2)Where any area is specified to be a transitional area under sub- section (1), the Government shall, by notification, declare such transitional area to be a municipal area.
