Section 2(2)(vi) in The Public Premises (Eviction Of Unauthorised Occupants) Act, 1971

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Union of India - Subsection

Section 2(2)(vi) in The Public Premises (Eviction Of Unauthorised Occupants) Act, 1971

(vi)the Bhakra Management Board constituted under section 79 of the Punjab Reorganisation Act, 1966 (31 of 1966), and that Board as and when re-named as the Bhakra-Beas Management Board under sub-section (6) of section 80 of that Act, .

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Union of India - Subsection

Section 2(2)(vi) in The Public Premises (Eviction Of Unauthorised Occupants) Act, 1971