Section 16(2) in The Punjab Passengers and Goods Taxation Act, 1952
(2)No order shall be made under this section or the next preceding section without giving an owner or any other person interested a reasonable opportunity of being heard.[17. x x x x x x] [Sections 17 and 18 omitted by Haryana Act 7 of 1967, Section 7.][18. x x x x x x] [Sections 17 and 18 omitted by Haryana Act 7 of 1967, Section 7.]
