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 1] [Section 2] [Entire Act]

State of Punjab - Subsection

Section 2(9) in The Punjab Municipal Act, 1999

(9)"Chief Officer of a Municipality" or "Chief Officer" means -
(i)in relation to a Municipal Corporation, the Commissioner; and
(ii)in relation to a Municipal Council or a Nagar Panchayat, the Executive Officer;