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 29] [Entire Act] State of Punjab - Subsection Section 29(c) in The Punjab Capital (Development and Regulation) Building Rules, 1952 (c)No private wells, tube-wells and hand-pumps shall be constructed without the prior sanction of the Chief Administrator.
