Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 271] [Entire Act] State of Punjab - Subsection Section 271(1) in The Punjab Municipal Act, 1999 (1)The Chief Officer of a Municipality shall, at all times, ensure that the water in any water-works belonging to the Municipality, from which water is supplied for domestic purposes is wholesome.
