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[Cites 0, Cited by 0] [Section 345] [Entire Act]

State of Punjab - Subsection

Section 345(2) in The Punjab Municipal Act, 1999

(2)No owner or occupier shall allow the water of any sink, drain, latrine, or urinal or any rubbish, filth and other polluted and obnoxious matter to run down on or to, or be thrown or put upon, any street or into any drain in or along the side of any street except in such manner, as shall prevent any avoidable nuisance from any such water, rubbish, filth or other polluted and obnoxious matter.