Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 286(1)] [Section 286] [Entire Act]

State of Punjab - Subsection

Section 286(1)(g) in The Punjab Municipal Act, 1999

(g)If any pipes, taps, works or fittings, connected with the supply of water to the premises be found, on examination by the Chief Officer, to be out of repair to such an extent, as to cause so serious a waste of water that, in the opinion of the Chief Officer, immediate prevention is necessary;