Legal Document View

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
[Cites 0, Cited by 0] [Section 483(3)] [Section 483] [Entire Act]

State of Punjab - Subsection

Section 483(3)(b) in The Punjab Municipal Act, 1999

(b)in the case of any tank, pool or well, adjacent to a building, by the person in actual possession of such tank, pool or well or, if there is no such person, by the owner of such tank, pool or well :