Section 336(1)(a) in The Punjab Municipal Act, 1999

[Cites 0, Cited by 0] [Section 336(1)] [Section 336] [Entire Act]

State of Punjab - Subsection

Section 336(1)(a) in The Punjab Municipal Act, 1999

(a)provide or appoint in proper and convenient situations within the municipal area of the Municipality, public receptacles, depots or places for the temporary deposit of -

(i)rubbish

(ii)offensive matter

(iii)filth

(iv)trade refuse

(v)carcasses of dead animals

(vi)excrementitious matter

(vii)plastics and plastic material

(viii)bio-medical waste

(ix)other polluted and obnoxious matters

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State of Punjab - Subsection

Section 336(1)(a) in The Punjab Municipal Act, 1999