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State of Punjab - Section

Section 320 in The Punjab Municipal Act, 1999

320. Connection with water-works mains and drains not to be made without permission.

- Without the written permission of the Chief Officer of a Municipality, no person shall for any purpose whatsoever, at any time, make or cause to be made any connection or communication with any drain referred to in section 301 or any water-works or main construed or maintained by, or vested in, the Municipality.