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[Cites 0, Cited by 0] [Section 529] [Entire Act]

State of Punjab - Subsection

Section 529(2) in The Punjab Municipal Act, 1999

(2)If it appears to the Chief Officer that immediate action is necessary for public safety, he may, without notice cause such tree, shrub or hedge to be removed from the land as aforesaid and the expenses thereof shall be paid by the owner or occupier of such land.