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 353] [Entire Act] State of Punjab - Subsection Section 353(d) in The Punjab Municipal Act, 1999 (d)the fixing of time limit for execution of work and imposing such conditions in this respect, as the Municipality may consider appropriate; and
