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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Punjab - Subsection

Section 10(i) in The Punjab Town Improvement Act, 1922

(i)in the case of a salaried [Government Officer] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.], if his continuance in office is, in the opinion of the State Government, unnecessary or undesirable :