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[Cites 0, Cited by 0] [Section 564(2)] [Section 564] [Entire Act]

State of Punjab - Subsection

Section 564(2)(b) in The Punjab Municipal Act, 1999

(b)further direct the person held responsible for the nuisance to pay to the complainant such reasonable cost of the complaint (including compensation for loss of time in prosecuting such complaint), as the Municipal Magistrate may determine :