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 3] [Entire Act] State of Punjab - Section Section 153 in The Punjab Municipal Act, 1999 153. Power to direct a Municipality to advance loan to another Municipality. - The Government may, direct a Municipality, keeping in view its financial position to advance loan to another Municipality at such rate of interest, as may be prescribed.
