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

State of Punjab - Subsection

Section 172A(10) in Punjab Municipal Act, 1911

(10)Any person aggrieved by such confiscation order made under sub- section (7), may, within one month from the date of communication to him of such order, appeal against it to the District Judge of the District in which such property is seized or attached.