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[Cites 0, Cited by 0] [Section 468] [Entire Act]

State of Punjab - Subsection

Section 468(1) in The Punjab Municipal Act, 1999

(1)If the Chief Officer of a Municipality is of the opinion that any premises within the municipal area of the Municipality is being used for a non- residential purpose without a municipal licence or otherwise than in conformity with the terms of a municipal licence granted in respect thereof, he may stop the use of any such premises for any such purpose for a specified period by such means, as he may consider necessary.