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[Cites 0, Cited by 0] [Section 329] [Entire Act]

State of Punjab - Subsection

Section 329(2) in The Punjab Municipal Act, 1999

(2)No person other than a licensed plumber, shall execute any work described in Chapter XXVI, Chapter XXVII and in this Chapter and no person shall permit any such work to be executed except by a licensed plumber :Provided that if, in the opinion of the Chief Officer of the Municipality, the work is of a trivial nature, he may grant permission in writing for the execution of such work by a person other than a licensed plumber.