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[Cites 0, Cited by 1] [Section 403] [Entire Act]

State of Punjab - Subsection

Section 403(3) in The Punjab Municipal Act, 1999

(3)No notice shall be valid until the information required in sub-section (1) or sub-section (2) and any other information and plans, which may be required by rules made in this behalf, have been furnished to the satisfaction of the Chief Officer of the Municipality along with the notice.