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 325] [Entire Act] State of Punjab - Subsection Section 325(3) in The Punjab Municipal Act, 1999 (3)The expenses referred to in sub-section (2), shall be recoverable from the person or persons liable therefor as an arrears of tax under this Act.
