Legal Document View

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
[Cites 0, Cited by 0] [Section 272(3)] [Section 272] [Entire Act]

State of Punjab - Subsection

Section 272(3)(a) in The Punjab Municipal Act, 1999

(a)by written notice, require the owner or the other person, who has done such work to fill up or dismantle such work within such time, as may be specified in the notice, and if the work of filling up or dismantling is not done within the time so specified, the Chief Officer may, cause the work to be done and realise the expenses therefor from the owner or the person to whom such notice was given; or