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 421] [Entire Act]

State of Punjab - Subsection

Section 421(1) in The Punjab Municipal Act, 1999

(1)The Chief Officer of a Municipality or any Officer duly authorized by him in this behalf may, at any time during the erection or re-erection of a building or the execution of any work in the municipal area under this Chapter make an inspection thereof without giving any prior notice of his intention so to do.