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[Cites 0, Cited by 0] [Section 251] [Entire Act]

State of Punjab - Subsection

Section 251(3) in The Punjab Municipal Act, 1999

(3)Any person may, pay the amount due at any time before the completion of the sale, whereupon the sale shall be abandoned and such person may recover such amount by a suit in a court of competent jurisdiction from any person beneficially interested in such land or building.