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[Cites 0, Cited by 0] [Section 243] [Entire Act]

State of Punjab - Subsection

Section 243(1) in The Punjab Municipal Act, 1999

(1)If any person liable for payment of tax, does not within thirty days of the service of notice of demand under section 242, pay the amount due, such sum together with all costs and interest due may be recovered under a warrant, issued in such form, as may be prescribed, by distress and sale of the movable property or by attachment and sale of immovable property.