Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 483(3)] [Section 483] [Entire Act] State of Punjab - Subsection Section 483(3)(a) in The Punjab Municipal Act, 1999 (a)in the case of any building or any part thereof or any article contained therein, by the occupier of such building or part thereof; and