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[Cites 0, Cited by 0] [Section 311] [Entire Act]

State of Punjab - Subsection

Section 311(3) in The Punjab Municipal Act, 1999

(3)Where no cause is shown within the specified period or the cause shown appears to the Chief Officer invalid or insufficient, the Chief Officer, may, by an order in writing, either authorise the owner of the premises to use the drain or declare him to be the joint owner thereof.