Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 451] [Entire Act]

State of Punjab - Subsection

Section 451(3) in The Punjab Municipal Act, 1999

(3)The Chief Officer may in accordance with such regulations as may be made by the Municipality in this behalf, require the owner or the occupier of any licensed private market to provide approach roads or passage or pave, drain or light the same or provide such conveniences for the use of persons resorting to such markets, as he may deem fit.