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 4] [Entire Act] State of Punjab - Section Section 87 in The Punjab Municipal Act, 1999 87. General powers of Standing Committee. - The Standing Committee of a Class 'A' or Class 'B' Municipal Council shall exercise such powers and perform such functions as are assigned to it under this Act.
