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[Cites 0, Cited by 0] [Section 556] [Entire Act]

State of Punjab - Subsection

Section 556(2) in The Punjab Municipal Act, 1999

(2)The court on receipt of such application may make a written order requiring the occupier of the land or building to afford all reasonable facilities to the owner for complying with the said provision or notice, order or requisition and may also, if it thinks fit, direct that the costs of such application and order, be paid by the occupier.