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 553] [Entire Act] State of Punjab - Subsection Section 553(3) in The Punjab Municipal Act, 1999 (3)If the amount of any expenses or compensation ascertained in accordance with sub-section (1) or sub-section (2) is not paid on demand, it shall be recoverable as if the same were due under a decree passed by the Court.
