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[Cites 0, Cited by 0] [Section 527] [Entire Act]

State of Punjab - Subsection

Section 527(1) in The Punjab Municipal Act, 1999

(1)The Chief Officer of a Municipality may, by a general order or by an order to effect such portion of the Municipal area, as may be specified therein, prohibit, -
(a)the making of excavation for the purpose of taking earth thereform or storing rubbish or offensive matter therein; and
(b)the digging of cesspool, tanks, ponds, wells or pits without his special permission.