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 507] [Entire Act] State of Punjab - Subsection Section 507(2) in The Punjab Municipal Act, 1999 (2)The Chief Officer may charge such fee as the municipality may by regulations determine for the use of any place set apart under clause (a) of sub-section (1) by any specified class or classes of persons or by the public generally.
