Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 246A(8)] [Section 246A] [Entire Act] State of Punjab - Subsection Section 246A(8)(ii) in The Punjab Municipal Corporation Act, 1976 (ii)an opportunity of making a representation, in writing, within such reasonable time as may be specified in the notice against the grounds of confiscation; and