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 222] [Entire Act] State of Punjab - Subsection Section 222(b) in The Punjab Municipal Act, 1999 (b)if any addition or alteration is made to or in the building, wall, hoarding, frame, post, kiosk or structure upon or over which the advertisement is erected, exhibited, fixed or retained; or
