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[Cites 0, Cited by 0] [Section 423(1)] [Section 423] [Entire Act]

State of Punjab - Subsection

Section 423(1)(b) in The Punjab Municipal Act, 1999

(b)change or allow the change of the use of any building for any purpose other than that specified in the sanction under section 404 or in the notice given under sub-section (2) of section 401;