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 286] [Entire Act] State of Punjab - Subsection Section 286(2) in The Punjab Municipal Act, 1999 (2)The expenses of cutting off water supply, shall be paid by the owner or the occupier of premises and shall be recoverable from the owner or the occupier as an arrears of tax under this Act.
