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 249] [Entire Act] State of Punjab - Subsection Section 249(b) in The Punjab Municipal Act, 1999 (b)any irregularity committed by such person : provided that any person aggrieved by such defect or irregularity may by order of a court of competent jurisdiction, recover the full satisfaction of any special damage sustained by him.
