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[Cites 0, Cited by 0] [Section 135] [Entire Act]

State of Punjab - Subsection

Section 135(1) in Punjab Municipal Act, 1911

(1)No person shall, without the permission of the committee, at any time make, or cause to be made, any connection or communication with any cable, wire, pipe, [ferrule,] [Inserted by Punjab Act No. 2 of 1923.] drain, sewer or channel constructed or maintained by or vested in the committee for any purpose whatsoever.