Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 301] [Entire Act]

State of Punjab - Subsection

Section 301(3) in The Punjab Municipal Act, 1999

(3)The Chief Officer of a Municipality shall maintain and keep in repair all municipal drains and sewage disposal works in the municipal area and when so authorised by the Municipality in this behalf, shall construct as many new drains and sewage disposal works, as may, from time to time, be necessary for effectual drainage and sewage disposal.Municipal Drains