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[Cites 0, Cited by 0] [Section 529] [Entire Act]

State of Punjab - Subsection

Section 529(1) in The Punjab Municipal Act, 1999

(1)The Chief Officer of a Municipality may, if he thinks fit, by written notice, require the owner or occupier of any land in the municipal area on which trees, shrubs or hedges are growing to keep the same in a trim condition, and remove any such tree, shrub or hedge, if it poses a danger to public safety or overhangs or obstructs any street causing inconvenience or danger to the passers-by.