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[Cites 0, Cited by 0] [Section 121] [Entire Act]

State of Punjab - Subsection

Section 121(2) in Punjab Municipal Act, 1911

(2)The license shall not be withheld unless the committee consider that the business which it is intended to establish or maintain would be the cause of annoyance or danger to persons residing in or, frequenting the immediate neighbourhood or that the area should be for general reasons kept clear of the establishment of such business.