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 2] [Section 394] [Entire Act] State of Punjab - Subsection Section 394(1) in The Punjab Municipal Act, 1999 (1)Where any property is seized or attached under section 392, the Municipality may subject to the provisions of sub-section (2), order confiscation of such property.
