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[Cites 0, Cited by 0] [Section 262] [Entire Act]

State of Punjab - Subsection

Section 262(4) in The Punjab Municipal Act, 1999

(4)Where it is practicable to supply water at a reasonable cost within the meaning of sub-section (2) of Section 259, the work relating to making of connection and fixing of communication pipes and fittings shall be executed within a period of one month from the date of the receipt of application under sub-section (1).