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[Cites 0, Cited by 0] [Section 159] [Entire Act]

State of Punjab - Subsection

Section 159(2) in Punjab Municipal Act, 1911

(2)[ The committee may by public notice, except in cases to which Section 166 is applicable, undertake the house-scavenging of any house or buildings in the municipality from any date not less than two months after issue of the notice.] [Added by Punjab Act No. 3 of 1933.]