Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Punjab - Subsection

Section 19(10) in Chandigarh Milk Colony Allotment of Sites Rules, 1975

(10)The Estate Officer or any official authorised by him in writing shall be entitled at all reasonable times to enter and inspect the site or building with a view to ensuring that no provision of the Capital of Punjab (Development and Regulation) Act, 1952 or of the rules made thereunder including these rules is being violated.