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 547] [Entire Act] State of Punjab - Subsection Section 547(2) in The Punjab Municipal Act, 1999 (2)Any amount recovered from an occupier instead of from an owner under sub- section (1) shall, in the absence of any contract between the owner and the occupier to the contrary, be deemed to have been paid by the owner.
