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[Cites 0, Cited by 0] [Section 323(3)] [Section 323] [Entire Act]

State of Punjab - Subsection

Section 323(3)(b) in The Punjab Municipal Act, 1999

(b)fill in, reinstate and make good at his own cost and with the least practicable delay, any land opened, broken up or removed for the purpose of placing or carrying such pipe or drain; and