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 84] [Entire Act] State of Punjab - Subsection Section 84(5) in Punjab Municipal Act, 1911 (5)Costs awarded under this section in to the Committee shall be recoverable by the committee as though they were arrears of a tax due from the appellant.
