Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 2] [Entire Act]

State of Punjab - Section

Section 202 in Punjab Municipal Act, 1911

202. Bye-laws to be available for purchase and inspection.

(1)A copy of all bye-laws made under this Act for any municipality shall be kept at the committee's office, and shall be open during office hours without charge to the inspection of any inhabitant.
(2)Copies of all such bye-laws shall be kept at the committee's office for sale to the public at a price not exceeding one rupee.