Section 34(1)(a) in The Punjab Panchayati Raj Act, 1994

[Cites 0, Cited by 0] [Section 34(1)] [Section 34] [Entire Act]

State of Punjab - Subsection

Section 34(1)(a) in The Punjab Panchayati Raj Act, 1994

(a)the owner or the occupier of any building or land -

(i)to remove any encroachment on a public street, place or drain;

(ii)to close, remove, alter, repair, cleanse, disinfect or put in good order any latrine, urinal, water-closet, drain cesspool or other receptacle for filth, sullage-water, rubbish or refuse or to remove or alter any door or trap or construct any drain for any such latrine, urinal or watercloset which opens on to any street drain, or to shut off such latrine, urinal or water- closet by a sufficient roof and wall or fence from the view of persons passing by or dwelling in the neighbourhood;

(iii)to cleanse, repair, cover, fill up, drain off deepen or to remove water from a private wall tank, reservoir, pool, pit, ditch, depression or excavation therein which may appear to the Gram Panchayat to be injurious or offensive to the neighbourhood;

(iv)to remove any dirt, dung, night-soil, manure or any noxious, or offensive matter therefrom and to cleanse the land or building;

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State of Punjab - Subsection

Section 34(1)(a) in The Punjab Panchayati Raj Act, 1994