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[Cites 0, Cited by 0] [Section 264] [Entire Act]

State of Punjab - Subsection

Section 264(1) in The Punjab Municipal Act, 1999

(1)The Chief Officer of a Municipality shall fix hydrants on water mains (other than trunk mains) at such places, as may be most convenient for affording supply of water for extinguishing any fire, which may break-out and shall keep in good order such hydrants, and may, from time to time renew such hydrants.