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[Cites 0, Cited by 0] [Section 406] [Entire Act]

State of Punjab - Subsection

Section 406(3) in The Punjab Municipal Act, 1999

(3)Where the decision of the Mayor or the President, as the case may be, is not communicated to the person making the representation within the period specified in sub-section (2), the erection of the building or the execution of the work, shall be deemed to have been sanctioned.