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[Cites 0, Cited by 0] [Section 342] [Entire Act]

State of Punjab - Subsection

Section 342(2) in The Punjab Municipal Corporation Act, 1976

(2)The Commissioner may refuse to give such permission, if he is of opinion that the establishment, alteration, enlargement or extension of such factory, workshop or trade premises, in the proposed position would be objectionable by reason of the density of the population in the neighbourhood thereof, or would be a nuisance to the inhabitants of the neighbourhood.