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[Cites 0, Cited by 0] [Section 309] [Entire Act]

State of Punjab - Subsection

Section 309(3) in The Punjab Municipal Act, 1999

(3)Not less than fifteen days before any such work is commenced, the Chief Officer shall give to each such owner, -
(a)a written notice of the proposed work; and
(b)an estimate of the expenses to be incurred in respect thereof and of the proportion of such expenses payable by him.