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[Cites 0, Cited by 0] [Section 172A] [Entire Act]

State of Punjab - Subsection

Section 172A(6) in Punjab Municipal Act, 1911

(6)Where any property is sold as aforesaid, the sale proceeds thereof after deduction of the expenses of any such sale or other incidental expenses relating thereto, shall -
(a)Where no order of confiscation is passed by the Committee under sub-section (7); or
(b)Where an order passed in appeal, under sub- section (11) so requires, be paid to the owner thereof or the person from whom, it is seized.