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[Cites 0, Cited by 0] [Section 318] [Entire Act]

State of Punjab - Subsection

Section 318(2) in The Punjab Municipal Act, 1999

(2)The Chief Officer may, at any time by a written notice, require any person within whose premises is situated, within fifteen metres of any tank, well, water-course or reservoir for the storage of water, any receptacle mentioned or referred to in sub-section (1), to remove such receptacle.