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[Cites 0, Cited by 0] [Section 393] [Entire Act]

State of Punjab - Subsection

Section 393(1) in The Punjab Municipal Act, 1999

(1)The Chief Officer of a Municipality may make such orders, as he may think fit for the proper custody of the property seized or attached under section 392, pending the conclusion of confiscation proceedings and if, the property is subject to speedy and natural decay, or it is otherwise expedient so to do, the Chief Officer may cause such property to be sold or otherwise disposed of.