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 331] [Entire Act] State of Punjab - Subsection Section 331(3) in The Punjab Municipal Act, 1999 (3)The connection of premises to sewerage mains shall be provided within a period of one month from the date of the receipt of the application from the owner of the premises.
