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[Cites 0, Cited by 0] [Section 245] [Entire Act]

State of Punjab - Subsection

Section 245(2) in The Punjab Municipal Act, 1999

(2)If the warrant is not in the mean time suspended by the Chief Officer or discharged, the property seized shall, after the expiry of the period named in the notice served under sub-section (2) of section 253, be sold by public auction by order of the Chief Officer.