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[Cites 0, Cited by 0] [Section 308] [Entire Act]

State of Punjab - Subsection

Section 308(2) in The Punjab Municipal Act, 1999

(2)The drain so constructed shall empty into a municipal drain situated at a distance of not exceeding thirty metres from the premises, but if no municipal drain is situated within that distance then such drain shall empty into a cesspool situated within the distance to be specified by the Chief Officer for the purpose.