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[Cites 0, Cited by 0] [Section 423] [Entire Act]

State of Punjab - Subsection

Section 423(5) in The Punjab Municipal Act, 1999

(5)The Chief Officer may, if he deems fit, order that the unauthorised use be stopped forthwith :Provided that before making any such order, the Chief Officer shall give a reasonable opportunity to the person affected to show cause why such order should not be made.