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[Cites 0, Cited by 0] [Section 97] [Entire Act]

State of Punjab - Subsection

Section 97(3) in The Punjab Municipal Corporation Act, 1976

(3)The liablility of the several owners of any building which is, or purports to be, severally owned in parts or flats or rooms, for payment of taxes on lands and buildings or any instalments thereof payable during the period of such membership shall be joint and several.