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[Cites 0, Cited by 0] [Section 286(1)] [Section 286] [Entire Act]

State of Punjab - Subsection

Section 286(1)(c) in The Punjab Municipal Act, 1999

(c)If, after receipt of a written notice from the Chief Officer requiring him to refrain from so doing, the owner or occupier of the premises continues to use the water or to permit the same to be used, in contravention of this Act or of any regulations made thereunder;