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[Cites 0, Cited by 0] [Section 419] [Entire Act]

State of Punjab - Subsection

Section 419(4) in The Punjab Municipal Act, 1999

(4)Where an order of demolition of a building under this section has been made, the owner of the building or any other person, having an interest therein, shall demolish that building within the time specified in that behalf by the order, and if the building is not demolished within that time, the Chief Officer shall cause the building to be demolished and sell the materials thereof.