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[Cites 0, Cited by 3] [Entire Act]

State of Punjab - Section

Section 337 in The Punjab Municipal Act, 1999

337. Rubbish, etc., to be property of Municipality.

- All matters deposited in public receptacles, depots and places, provided or appointed under section 336 and all matters collected by the municipal employees or contractors in pursuance of section 335 and section 343, shall be the property of the Municipality.