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 451] [Entire Act] State of Punjab - Subsection Section 451(1) in The Punjab Municipal Act, 1999 (1)No place other than a Municipal market shall be used as a market unless such place has been licensed as a market by the Chief Officer of the Municipality under section 461.
