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State of Punjab - Section

Section 555 in The Punjab Municipal Act, 1999

555. Mode of recovery of certain dues.

- In any case not expressly provided for in this Act or any rules or regulations made thereunder, any sum due to the Municipality on account of any charges, costs, expenses, fees, rates or rent or on any other account under this Act or any such rules or regulations, may be recoverable from any person from whom such sum is due as an arrear of tax under this Act.