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 1] [Section 421] [Entire Act] State of Punjab - Subsection Section 421(2) in The Punjab Municipal Act, 1999 (2)The Chief Officer or the officer duly authorized, may inspect any existing building at any time by giving forty-eight hours notice in the prescribed manner in advance.Municipal Building Code
