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[Cites 0, Cited by 0] [Section 333] [Entire Act]

State of Punjab - Subsection

Section 333(3) in The Punjab Municipal Act, 1999

(3)The rules shall provide for inspection of premises by the Chef Officer of a Municipality to ascertain compliance with the provisions of sub-section (1) and for testing any water fittings, used in connection with water supplied by the Municipality.