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[Cites 0, Cited by 0] [Section 173(2)] [Section 173] [Entire Act]

State of Punjab - Subsection

Section 173(2)(i) in Punjab Municipal Act, 1911

(i)after reasonable opportunity has been given to the owner to remove his material and he has failed to do so, remove or cause to be removed by the police, or any other agency, any such movable encroachments or overhanging structures and any such materials, goods or articles, of merchandise and any such fence, post, stall, or scaffolding.