Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 417] [Entire Act] State of Punjab - Subsection Section 417(2) in The Punjab Municipal Act, 1999 (2)In addition to serving a notice under this section on the owner, the Chief Officer may, serve a copy of the notice on any other person, having an interest in the building, whether as a lessee; mortgagee or otherwise.
