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 7] [Section 84] [Entire Act] State of Punjab - Subsection Section 84(1) in The Punjab Municipal Act, 1999 (1)The Government shall appoint a member of the Punjab Municipal Service of Assistant Commissioner and Deputy Directors or a member of the Punjab Municipal Service of Executive Officers, as Secretary to the Municipal Corporation.
