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[Cites 0, Cited by 0] [Section 304] [Entire Act]

State of Punjab - Subsection

Section 304(1) in The Punjab Municipal Act, 1999

(1)Other things being equal, but subject to the provisions of the Punjab Water Supply and Sewerage Board Act, 1976, the municipal drains shall be so constructed, maintained and kept by the Municipality as to create the least practicable nuisance and shall, from time to time, be properly flushed, cleansed and emptied.