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[Cites 0, Cited by 0] [Section 193] [Entire Act]

State of Punjab - Subsection

Section 193(2) in The Punjab Municipal Corporation Act, 1976

(2)Where a service pipe has been lawfully laid in, over or on the land not forming part of a street, the Commissioner may from time to time enter upon that land and inspect, repair, alter, renew or remove the pipe or lay a new pipe in substitution thereof but shall pay compensation for any damage done in the course of such action.