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[Cites 0, Cited by 0] [Section 192(1)] [Section 192] [Entire Act]

State of Punjab - Subsection

Section 192(1)(a) in Punjab Municipal Act, 1911

(a)the restriction of the erection or re-erection of buildings or any class of buildings in the whole or any part of the municipality, and of the use to which they may be put;