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[Cites 0, Cited by 0] [Section 397] [Entire Act]

State of Punjab - Subsection

Section 397(2) in The Punjab Municipal Act, 1999

(2)No officer or employee of the Municipality shall, permit any person to encroach upon or abet in encroachment upon any property specified in sub- section (1) of section 391 :Provided that no court shall take cognizance against such employees for the offence under this sub-section, except with the previous sanction of the Municipality.