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[Cites 0, Cited by 0] [Section 282] [Entire Act]

State of Punjab - Subsection

Section 282(1) in The Punjab Municipal Act, 1999

(1)The owner of every premises connected with municipal water-works shall, when so required by the Chief Officer of a Municipality, set up electric pumps or other contrivances whereby water may be caused to reach the top of the topmost storey of such premises.