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 172A(6)] [Section 172A] [Entire Act] State of Punjab - Subsection Section 172A(6)(b) in Punjab Municipal Act, 1911 (b)Where an order passed in appeal, under sub- section (11) so requires, be paid to the owner thereof or the person from whom, it is seized.