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[Cites 0, Cited by 1] [Section 128] [Entire Act]

State of Punjab - Subsection

Section 128(1) in Punjab Municipal Act, 1911

(1)The committee may, by notice, require any owner or occupier on whose land any drain, privy, latrine, urinal, cesspool or other receptacle for filth or refuse for the time being exists within fifty feet of any spring, well, tank, reservoir or other source from which water is or may be derived for public use, to remove or close the same within one week from the service of such notice.