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[Cites 0, Cited by 0] [Section 329(8)] [Section 329] [Entire Act]

State of Punjab - Subsection

Section 329(8)(c) in The Punjab Municipal Act, 1999

(c)the hearing and disposal of complaints made by the owners or occupiers of premises with regard to the quality of work done, material used, delay in execution of work and the charges made, by a licensed plumber.