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[Cites 0, Cited by 0] [Section 413] [Entire Act]

State of Punjab - Subsection

Section 413(1) in The Punjab Municipal Act, 1999

(1)The sanction to the erection, re-erection of any building or execution of any work on either side of a new street in the municipal area of a Municpality, may be refused by the Chief Officer of the Municipality unless and until such new street has been levelled, and in the opinion of the Chief Officer, wherever practicable, metalled or paved, drained, lighted and laid with a water main to his satisfaction.