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[Cites 0, Cited by 2] [Section 56(1)] [Section 56] [Entire Act]

State of Punjab - Subsection

Section 56(1)(f) in Punjab Municipal Act, 1911

(f)all land or other property transferred to the committee by the [Government] [Substituted for the word 'Crown' by the Adaptation of Laws Order, 1950.] or acquired by gift, purchase or otherwise for local public purposes;