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 100] [Entire Act] State of Punjab - Subsection Section 100(ii) in The Punjab Municipal Corporation Act, 1976 (ii)the costs of recovery thereof and the penalty, if any, payable as specified in the bye-laws.
