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[Cites 0, Cited by 0] [Section 483] [Entire Act]

State of Punjab - Subsection

Section 483(2) in The Punjab Municipal Act, 1999

(2)The Chief Officer may, if he thinks fit, cause such cleansing or disinfection to be done by employees of the Municipality and may require the occupier of such building or part thereof to vacate the same for such time, as he may specify in a written notice.