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[Cites 0, Cited by 0] [Section 260(3)] [Section 260] [Entire Act]

State of Punjab - Subsection

Section 260(3)(g) in The Punjab Municipal Act, 1999

(g)to any institutional building, assembly building, business building, mercantile building, industrial building, storage building or hazardous building, referred to in clause (2) of section 398 or any part of such building, other than that used as a residential building or educational building within the meaning of sub-clause (a) and sub-clause (b) of Clause (2) of Section 398 :