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State of Punjab - Section

Section 418 in The Punjab Municipal Act, 1999

418. Enforcement of notice requiring execution of works of improvement.

- If a notice under section 417 requiring the owner of the building to execute works of improvement, is not complied with then after the expiration of the time specified in the notice, the Chief Officer may cause the works executed, which is required to be done by the notice, and recover the expenses incurred in connection therewith as an arrear of tax under this Act.