Section 3(13)(b) in Punjab Municipal Act, 1911

[Cites 0, Cited by 5] [Section 3(13)] [Section 3] [Entire Act]

State of Punjab - Subsection

Section 3(13)(b) in Punjab Municipal Act, 1911

(b)"public street" shall mean any street -

(i)heretofore levelled, payed, metalled, channelled, swerved, or repaired out of municipal or other public funds, unless before such work was carried out there was an agreement with the proprietor that the street should not thereby become a public street, or unless such work was done without the implied or express consent of the proprietor; or

(ii)which under the provision of section 171, is declared by the committee to be, or under any other provision of this act becomes, a public street.]

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State of Punjab - Subsection

Section 3(13)(b) in Punjab Municipal Act, 1911