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 262] [Entire Act] State of Punjab - Subsection Section 262(2) in The Punjab Municipal Act, 1999 (2)The cost of making such connection and of all communication pipes and fittings so supplied and of all works so executed shall be paid by the owner or the person making such application.
