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[Cites 0, Cited by 0] [Section 204] [Entire Act]

State of Punjab - Subsection

Section 204(1) in The Punjab Municipal Act, 1999

(1)When any building or any portion thereof, which is liable to the payment of taxes, is demolished or removed otherwise than by an order of the Chief Officer of the Municipality, the persons primarily liable for payment of the taxes, shall give notice thereof in writing to the Chief Officer.