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[Cites 0, Cited by 0] [Section 549] [Entire Act]

State of Punjab - Subsection

Section 549(3) in The Punjab Municipal Act, 1999

(3)Where any receiver, agent or trustee has claimed and established his right to relief under this section, the Chief Officer of the Municipality may, by notice in writing, require him to apply for the discharge of his obligations as aforesaid, the first money which may come in his hand on behalf, or for the use of the owner, and on failure to comply with the notice, he shall be deemed to be personally liable to discharge the obligation.Payment of Compensation