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[Cites 0, Cited by 0] [Section 244] [Entire Act]

State of Punjab - Subsection

Section 244(3) in The Punjab Municipal Act, 1999

(3)If there is reason to believe that any property seized under a warrant under sub-section (2) of section 243, if left in the place where it is found, is likely to be removed by force, the officer executing the warrant, may take it to the office of the Municipality or to any place appointed by the Chief Officer.