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[Cites 0, Cited by 0] [Section 351] [Entire Act]

State of Punjab - Subsection

Section 351(3) in The Punjab Municipal Act, 1999

(3)The Municipality shall, from time to time, cause various items of streets furniture including guard rails, traffic lights, traffic signs, street markings, median strips and such other items to be installed or done and shall cause the same to be maintained so as to ensure public safety, convenience and expeditious movement of traffic, including pedestrian traffic.