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(1) in The Punjab Municipal Act, 1999

(1)It shall not be lawful to construct any latrine or urinals for any premises in a municipal area, except with the written permission of the Chief Officer of the Municipality and in accordance with such terms not inconsistent with the provisions of this Act or any rules or regulations made thereunder, as he may specify.