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[Cites 0, Cited by 0] [Section 321] [Entire Act]

State of Punjab - Subsection

Section 321(2) in The Punjab Municipal Act, 1999

(2)If any railway or private street is constructed or any building, wall, fence or structure erected on any drain or water-works as aforesaid, without such permission of the Municipality, the Chief Officer may remove or otherwise deal with the same as he may think fit.