Legal Document View

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
[Cites 0, Cited by 1] [Section 16(1)] [Section 16] [Entire Act]

State of Punjab - Subsection

Section 16(1)(d) in Punjab Municipal Act, 1911

(d)if his continuance in office is, in the opinion of the State Government, dangerous to the public peace or order;