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 1] [Section 13] [Entire Act] State of Punjab - Subsection Section 13(4) in Punjab Municipal Act, 1911 (4)The first election to a Municipality constituted under this Act after the commencement of the Punjab Municipal (Amendment) Act 1994, shall be held within a period of six months of its being notified as such.
