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[Cites 0, Cited by 0] [Section 455(1)] [Section 455] [Entire Act]

State of Punjab - Subsection

Section 455(1)(c) in The Punjab Municipal Act, 1999

(c)close the stall or shop of the person found to be in default in payment of the stallages or rents or any other dues to the Municipality, till payment is made or recovered under the provisions of this Act; and