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[Cites 0, Cited by 0] [Section 505] [Entire Act]

State of Punjab - Subsection

Section 505(2) in The Punjab Municipal Act, 1999

(2)Notwithstanding anything contained in Section 587, a court may take cognizance of an offence under sub-section (1) upon the complaint of the owner or occupier or other person incharge of the property in respect of which such offence is alleged to have been committed.