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[Cites 0, Cited by 29] [Section 238] [Entire Act]

State of Punjab - Subsection

Section 238(1) in The Punjab Municipal Act, 1999

(1)Any tax payable, or any sum due to any Municipality, under this Act or the rules made thereunder besides being recoverable in any other manner provided therefor in this Act, shall, subject to any claim on behalf of the Government, be a first charge on the property in respect of which it is payable.