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[Cites 0, Cited by 0] [Section 71] [Entire Act]

State of Punjab - Subsection

Section 71(t) in The Punjab Municipal Act, 1999

(t)the acquisition of movable or immovable property for any of the purposes of this Act, including payment of the cost of investigations, surveys or examinations in relation thereto for the construction or adaptation of buildings necessary for such purposes;