Section 376(1)(a) in The Punjab Municipal Act, 1999

[Cites 0, Cited by 0] [Section 376(1)] [Section 376] [Entire Act]

State of Punjab - Subsection

Section 376(1)(a) in The Punjab Municipal Act, 1999

(a)the Municipality shall not in respect of such street grant permission to do any act, the doing of which without its written permission would contravene the provisions of section 372 or section 373 or allow any building to be set forward under the provisions of section 366, except with the sanction of the Government, which may be given in respect of a class of cases generally or in respect of a particular case; and

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State of Punjab - Subsection

Section 376(1)(a) in The Punjab Municipal Act, 1999