Section 246A(3) in The Punjab Municipal Corporation Act, 1976
(3)Notwithstanding anything contained in the foregoing provisions of this section the Commissioner or the officer authorised by him in this behalf shall, in addition to any other action which may be taken under this section, also have power to seize or attach any property found on the land, premises or public place referred to in this section, or as the case may be, attached to or permanently fastened to anything attached to such land, premises or public place.
