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 379] [Entire Act] State of Punjab - Subsection Section 379(4) in The Punjab Municipal Act, 1999 (4)No person shall, without the permission of the Chief Officer of the Municipality or other lawful authority remove any bar, chain, post, or shoring timber, or remove or extinguish any light set up under this section.
