Section 246A(8) in The Punjab Municipal Corporation Act, 1976
(8)No order for confiscating property under sub-section (7) shall be made unless the owner of such property or the person from whom it is seized or attached is give,-(i)a notice, in writing, informing him of the grounds on which it is proposed to confiscate the property;(ii)an opportunity of making a representation, in writing, within such reasonable time as may be specified in the notice against the grounds of confiscation; and(iii)a reasonable opportunity of being heard in the matter.
