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[Cites 0, Cited by 0] [Section 600(2)] [Section 600] [Entire Act]

State of Punjab - Subsection

Section 600(2)(l) in The Punjab Municipal Act, 1999

(l)all proceedings for acquisition of land initiated under the Punjab Municipal Act, 1911, or under the Punjab Municipal Corporation Act, 1976, whether in pursuance of any scheme of Improvement or otherwise, may be continued as if they had been initiated under this Act.