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 382] [Entire Act] State of Punjab - Subsection Section 382(2) in The Punjab Municipal Act, 1999 (2)If such person fails to reinstate and make good the street as aforesaid, the Chief Officer may restore such street, and the expenses incurred by the Chief Officer in so doing, shall be paid by such person.
