Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Punjab - Section

Section 459 in The Punjab Municipal Act, 1999

459. Registers to be maintained.

- The Chief Officer shall maintain two separate registers in such form and in such manner, as may be prescribed, containing the following information, namely :-
(a)one register shall contain 'premises wise' information of the non-residential uses; and
(b)one register shall contain such information, on the basis of different 'non-residential user groups,' for factories, warehouses, medical institutions, educational institutions and others, as may be prescribed.