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[Cites 0, Cited by 0] [Section 600(2)] [Section 600] [Entire Act]

State of Punjab - Subsection

Section 600(2)(j) in The Punjab Municipal Act, 1999

(j)any assessment of lands and buildings made in respect of any ward or group of wards under the Punjab Municipal Act, 1911, or the Punjab Municipal Corporation Act, 1976, shall continue to remaing in force until assessment in respect of lands and buildings in respect of such ward or groups of wards is made under this Act and the payment of the tax on lands and buildings for any land or building for any quarter prior to the quarter commencing after the coming into force, of this Act, shall be made in accordance with the provisions of this Act;