Section 564(2)(a) in The Punjab Municipal Act, 1999

[Cites 0, Cited by 0] [Section 564(2)] [Section 564] [Entire Act]

State of Punjab - Subsection

Section 564(2)(a) in The Punjab Municipal Act, 1999

(a)direct the person responsible for such nuisance or the owner of the land or the building on which such nuisance exists to take, within such period, as may be specified in the order, such measures for abating, preventing, removing or remedying such nuisance, as may appear to the Municipal Magistrate to be practicable and reasonable and may direct the Chief Officer to enforce any of the provisions of the Act or the rules or the regulations made thereunder for prevention of such nuisance; and

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State of Punjab - Subsection

Section 564(2)(a) in The Punjab Municipal Act, 1999