Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 408] [Entire Act] State of Punjab - Subsection Section 408(2) in The Punjab Municipal Act, 1999 (2)The Chief Officer may make an order under sub-section (1), notwithstanding the fact that the assessment of such building has been made for the levy of the tax on lands and buildings.
