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[Cites 0, Cited by 0] [Section 420(4)] [Section 420] [Entire Act]

State of Punjab - Subsection

Section 420(4)(a) in The Punjab Municipal Act, 1999

(a)the Mayor, if the municipal area is within the jurisdiction of a Municipal Corporation, or the President, if the municipal area is within the jurisdiction of a Municipal Council or a Nagar Panchayat and in the absence of the Mayor or the President, as the case may be, the Chief Officer may, forthwith or with such notice, as he thinks fit, demolish, repair or secure or cause to be demolished, repaired or secured, any such wall or building or thing affixed thereto, on the report of the Municipal Architect or where there is no Municipal Architect, on the report of the Municipal Engineer, or in his absence, the Municipal Town Planner, certifying that such demolition, repair or securing of the building, wall or thing, is necessary for the safety of the public or the inmates of the building;