Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 264] [Entire Act] State of Punjab - Subsection Section 264(5) in The Punjab Municipal Act, 1999 (5)The Chief Officer shall allow all persons to take water for extinguishing fire from any pipe on which a hydrant is fixed, without any payment.
