Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 258] [Entire Act] State of Punjab - Subsection Section 258(3) in The Punjab Municipal Act, 1999 (3)"service pipe" means so much of any pipe for supplying water from a main to any premises, as is subject to water pressure from that main, or would be so subject, but for the closing of some tap;
