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 160] [Entire Act] State of Punjab - Subsection Section 160(b) in Punjab Municipal Act, 1911 (b)without the consent of the occupier undertake the house- scavenging of any house or building occupied by an agriculturist who himself cultivates land within municipal limits or in a village co-terminus therewith.
