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[Cites 0, Cited by 0] [Section 423] [Entire Act]

State of Punjab - Subsection

Section 423(3) in The Punjab Municipal Act, 1999

(3)Any change of use made before the commencement of this Act, except in so far as such use is permitted under the Punjab Municipal Act, 1911 (Punjab Act 3 of 1911), or the Punjab Municipal Corporation Act, 1976 (Punjab Act 42 of 1976), as the case may be, shall be deemed to be an unauthorised change and shall be dealt with under the provisions of this Act.