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[Cites 0, Cited by 0] [Section 202] [Entire Act]

State of Punjab - Subsection

Section 202(a) in The Punjab Municipal Act, 1999

(a)in the case of any land or building held immediately from the Government, upon the interest in such land or building of the person liable for such taxes and upon the goods and other movable properties, if any, found within or upon such land of building and belonging to such person; and