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[Cites 0, Cited by 3] [Entire Act]

State of Punjab - Section

Section 221 in Punjab Municipal Act, 1911

221. Penalty for obstruction.

- Any person wifully obstructing the committee, or any officer or servant of the committee, or any person authorised by the committee, in the exercise of the powers conferred by this Act, shall be punishable with fine which may extend to [five hundred rupees.] [Substituted by Punjab Act No. 8 of 1974.]