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[Cites 0, Cited by 0] [Section 398(2)] [Section 398] [Entire Act]

State of Punjab - Subsection

Section 398(2)(i) in The Punjab Municipal Act, 1999

(i)hazardous buildings, that is to say, any buildings or part thereof used for the storage, handling, manufacture or processing of highly combustible or explosive materials or products, which are liable to burn with extreme rapidity or which may produce poisonous fumes or explosions or which involve highly corrosive, toxic or noxious alkalis, acides or other liquids or chemicals producing flames, fumes, explosives or mixtures of dust or which result in the division of matter into fine particles subject to spontaneous ignition;