Section 28 in The Punjab Development of Damaged Areas Act, 1951
28. Meetings of Trust to sanction proceedings.
- A Trust shall not exercise its powers under this Act, or act otherwise for the acquisition and possession of land or for the execution of any scheme under this Act, unless approval thereto has been accorded in a meeting of the Trust held after a notice of at least seven days.(2)The quorum of all such meetings shall not be less than three, and the decision of the majority shall prevail.
