Legal Document View

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
[Cites 0, Cited by 0] [Section 129(4)] [Section 129] [Entire Act]

State of Punjab - Subsection

Section 129(4)(b) in The Punjab Municipal Act, 1999

(b)in the case of any other municipal authority or any officer of the Municipality, within fifteen days from the date of receipt of a report under section 127 or from the date, the Government comes to know of such proceedings or resolution or order in any other manner, whichever is earlier: