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[Cites 0, Cited by 0] [Section 246] [Entire Act]

State of Punjab - Subsection

Section 246(2) in The Punjab Municipal Act, 1999

(2)When a warrant is issued under sub-section (1), the attachment shall be made by an order prohibiting the defaulter from transferring or charging the property in any way, and all persons from taking any benefit from such transfer of charge and declaring that such property will be sold unless the amount of tax due with all cost of recovery is paid into the office of the Municipality within fifteen days from the date of attachment.