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[Cites 0, Cited by 0] [Section 424] [Entire Act]

State of Punjab - Subsection

Section 424(1) in The Punjab Municipal Act, 1999

(1)The Chief Officer of a Municipality may, subject to the prior approval of the Municipality, give public notice of his intention to declare that in any area within the municipal area of the Municipality specified in the notice, no person shall use any premises for any purpose specified in such notice and for reasons stated therein.