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 1] [Section 2] [Entire Act] State of Haryana - Subsection Section 2(d) in The East Punjab Damaged Areas Act, 1949 (d)"Municipality " means a municipality as defined in sub-section (9) of section 3 of the Punjab Municipal Act, (Punjab Act III of 1911).
