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[Cites 0, Cited by 0] [Section 452] [Entire Act]

State of Punjab - Subsection

Section 452(2) in The Punjab Municipal Act, 1999

(2)Any person contravening the provisions of sub-section (1) and any animal or article exposed for sale by such person may be summarily removed by or under the orders of the Chief Officer by a Police Officer or any officer or employee of the Municipality authorised by the Chief Officer in this behalf.