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[Cites 0, Cited by 1] [Section 246A] [Entire Act]

State of Punjab - Subsection

Section 246A(10) in The Punjab Municipal Corporation Act, 1976

(10)Any person aggrieved by such confiscation order may, within one month from the date of the communication to him of such order, appeal against it to the District Judge of the District in which such property is seized or attached.