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[Cites 0, Cited by 0] [Section 286(1)] [Section 286] [Entire Act]

State of Punjab - Subsection

Section 286(1)(ii) in The Punjab Municipal Act, 1999

(ii)In any case referred to in clause (g) or clause (j), the Chief Officer may carry out necessary repair to pipes, taps, works, or fitting, and recover the expenses thereof from the owner or the occupier of the premises.