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[Cites 0, Cited by 0] [Section 299(4)] [Section 299] [Entire Act]

State of Punjab - Subsection

Section 299(4)(b) in The Punjab Municipal Act, 1999

(b)for the use of the owner or occupier of such premises or not, shall, unless the Municipality has otherwise determined, or does at any time otherwise determine, vest and be deemed always to have vested in the Municipality.