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[Cites 0, Cited by 0] [Section 467] [Entire Act]

State of Punjab - Subsection

Section 467(1) in The Punjab Municipal Act, 1999

(1)The Chief Officer of a Municipality may, give public notice of his intention to declare that in any area specified in the notice, no person shall use any premises for any of the purposes referred to in sub-section (2) of section 458, which may be specified in such notice.