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 2] [Section 44] [Entire Act] State of Punjab - Subsection Section 44(1) in The Punjab Municipal Act, 1999 (1)A President may be removed from his office by the Municipal Council by adopting a motion expressing want of confidence in the President in accordance with the procedure laid down in this section.
