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[Cites 0, Cited by 4] [Section 62A] [Entire Act]

State of Punjab - Subsection

Section 62A(3) in Punjab Municipal Act, 1911

(3)If the Committee fails to carry out any order passed under sub-section (1) or (2) the State Government may by a suitable order notified in the official Gazette impose or modify the tax. The order so passed shall operate as if it were a resolution duly passed by the Committee as if the proposal was sanctioned in accordance with the procedure contained in section 62. Procedure for Assessing Immovable Property.]