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[Cites 0, Cited by 0] [Section 45(4)] [Section 45] [Entire Act]

State of Punjab - Subsection

Section 45(4)(ii) in Punjab Urban Planning and Development Building Rules, 2018

(ii)No building or premises shall be supplied with water by the competent authority through more than one communication pipe and in the case of multi storeyed flats, separate water connection for each flat will be allowed and its water meter shall be installed at the ground floor.