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 404(2)] [Section 404] [Entire Act] State of Punjab - Subsection Section 404(2)(e) in The Punjab Municipal Act, 1999 (e)that the building or the work would be an encroachment on land vested in the Government, or the Central or any other State Government, or the Municipality; and