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 2] [Entire Act] State of Punjab - Subsection Section 2(47) in The Punjab Municipal Act, 1999 (47)"Nagar Panchayat" means a Nagar Panchayat constituted under section 51, and includes the Nagar Panchayat duly constituted under the Punjab Municipal Act, 1911 existing immediately before the commencement of this Act;
