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[Cites 0, Cited by 0] [Section 189(3)] [Section 189] [Entire Act]

State of Punjab - Subsection

Section 189(3)(b) in Punjab Municipal Act, 1911

(b)require that with every such notice shall be furnished a site plan of the land on which it is intended to erect or re-erect such building and a plan and specification of the building of such character and with such details as the bye-laws may require;