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[Cites 0, Cited by 1] [Section 291] [Entire Act]

State of Punjab - Subsection

Section 291(2) in The Punjab Municipal Act, 1999

(2)In case of the water-meter being out of order, shall be repaired by the owner at his own cost within fifteen days failing which the owner shall be liable to pay for the supply of water a fee which shall be two times the average of the two preceding bills.