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[Cites 0, Cited by 0] [Section 467] [Entire Act]

State of Punjab - Subsection

Section 467(5) in The Punjab Municipal Act, 1999

(5)No person shall, in any area specified in any declaration published under sub-section (4) of this section, use any premises for any of the purposes referred to in section 458 specified in the declaration and the Chief Officer shall have the power to stop the use of any such premises by such means, as he considers necessary.