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

State of Punjab - Subsection

Section 172A(12) in Punjab Municipal Act, 1911

(12)Subject to the provisions of sub-section (5), whenever any property is seized or attached pending confiscation under sub-section (7), the Committee or the District Judge shall have, and notwithstanding anything to the contrary contained in any other law for the time being in force, any court, tribunal or other authority shall not have jurisdiction to make order with regard to the possession, delivery, disposal, release or distribution of such property.