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[Cites 0, Cited by 0] [Section 486(1)] [Section 486] [Entire Act]

State of Punjab - Subsection

Section 486(1)(b) in The Punjab Municipal Act, 1999

(b)by notice in writing require the owners or person having control of such well, tank or place to take such steps, as may be directed by the notice to prevent the public from having access to or from using such water; or