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[Cites 0, Cited by 0] [Section 410(1)] [Section 410] [Entire Act]

State of Punjab - Subsection

Section 410(1)(a) in The Punjab Municipal Act, 1999

(a)to make such alterations, as may be specified by the Chief Officer in the written notice with the object of bringing the building or the work in conformity with such sanction or such condition of such sanction or such provisions of this Act or rules or the regulations made thereunder; or