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[Cites 0, Cited by 1] [Section 351] [Entire Act]

State of Punjab - Subsection

Section 351(2) in The Punjab Municipal Act, 1999

(2)The Municipality shall from time to time cause all public streets vested in it to be levelled, metalled, paved, channelled, altered or repaired and may widen, extend or otherwise improve any such street or cause the soil thereof to be raised, lowered or altered or may place and repair, fences and posts for the safety of pedestrians.