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] [Entire Act] State of Punjab - Subsection Section 246A(7) in The Punjab Municipal Corporation Act, 1976 (7)Where any property is seized or attached under sub section (3), the Corporation may, subject to the provisions of sub-section (8), order confiscation of such property.
