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[Cites 0, Cited by 0] [Section 347] [Entire Act]

State of Punjab - Subsection

Section 347(1) in The Punjab Municipal Act, 1999

(1)The Municipality may, by regulations, determine any class or classes of buildings in the cases of which, any building plan shall not be sanctioned, except in conformity with the regulations made by the Municipality for construction on the premises of receptacle for temporary deposit of solid wastes.