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[Cites 0, Cited by 0] [Section 532] [Entire Act]

State of Punjab - Subsection

Section 532(1) in The Punjab Municipal Act, 1999

(1)The Chief Officer of a Municipality or any person authorised by him in this behalf, or empowered by or under this Act, may enter upon any land within fifty metres of any work, authorised by or under this Act with or without assistants or workmen, for the purpose of depositing thereon any soil, gravel, stone or other materials or for obtaining access to such work or for any other purposes connected with the execution of the same.