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[Cites 0, Cited by 0] [Section 159] [Entire Act]

State of Punjab - Subsection

Section 159(5) in Punjab Municipal Act, 1911

(5)In deciding whether to exclude any house or building from the notice, the committee shall consider among other matters, the efficiency of the arrangements for house-scavenging made by the occupier (if any) and purpose to which he applies the matter dealt within house-scavenging.