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[Cites 0, Cited by 1] [Section 172A] [Entire Act]

State of Punjab - Subsection

Section 172A(3) in Punjab Municipal Act, 1911

(3)Notwithstanding anything contained in the foregoing provisions, the Executive Officer or the officer authorised by the Committee in this behalf, shall, in addition to any other action which may be taken under this section, also have power to seize or attach any property found on the land, premises or public place referred to in this section or, as the case may be, attached to or permanently fastened to anything attached to such land, premises or public place.