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[Cites 0, Cited by 0] [Section 436(4)] [Section 436] [Entire Act]

State of Punjab - Subsection

Section 436(4)(c) in The Punjab Municipal Act, 1999

(c)a place at which details of the scheme including a statement of the land proposed to be acquired and map of the area comprised in the scheme, may be inspected at reasonable hours, and inviting objections, or suggestions, if any, to the draft scheme, which may be submitted within such period, not being less than thirty days from the date of publication of the notice, as may be specified in the notice.