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[Cites 0, Cited by 0] [Section 286(1)] [Section 286] [Entire Act]

State of Punjab - Subsection

Section 286(1)(h) in The Punjab Municipal Act, 1999

(h)If the use of the premises for human habitation has been prohibited under this Act from the date from which the premises are to be vacated in pursuance of an order under this Act;