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 246A(6)] [Section 246A] [Entire Act] State of Punjab - Subsection Section 246A(6)(b) in The Punjab Municipal Corporation Act, 1976 (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.