Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 513] [Entire Act]

State of Punjab - Subsection

Section 513(2) in The Punjab Municipal Act, 1999

(2)In the specifying any such term, the Chief Officer may determine in each case,-
(a)whether the premises shall be served by the service system or by the flush system or partly by the one and partly by the other; and
(b)what shall be the site or position of each latrine or urinal.