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[Cites 0, Cited by 0] [Section 169] [Entire Act]

State of Punjab - Subsection

Section 169(e) in Punjab Municipal Act, 1911

(e)may provide within its discretion building sites of such dimensions as it deems fit, to abut on or adjoins any public street made, widened, lengthened, extended, enlarged, imposed, or the level of which has been raised or lowered by the committee under clauses (a) and (b) or by the State Government, and