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 539] [Entire Act] State of Punjab - Subsection Section 539(i) in The Punjab Municipal Act, 1999 (i)in cases referred to in clause (a), or clause (b), by the Municipal Secretary where there is a Municipal Secretary, and where there is no Municipal Secretary, by the Chief Officer,
