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[Cites 0, Cited by 1] [Section 225(1)] [Section 225] [Entire Act]

State of Punjab - Subsection

Section 225(1)(b) in Punjab Municipal Act, 1911

(b)[ by a notice from a committee under Section 171 requiring a street to be drained, levelled, paved, flagged, metalled or providing with proper means of lighting, or declaring a street to be public street, or [(by a notice from the Executive Officer)] [Substituted by Punjab Act No. 3 of 1933.] under Section 195 requiring the alteration or demolition of a building, or]