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State of Punjab - Section

Section 22 in The Punjab New Mandi Townships (Development and Regulation) Act, 1960

22. Power to exclude application of Act to certain new mandi townships.

- If the State Government is of the opinion that it is not in public interest to develop a new mandi township it may, by notification, declare that the provisions of this Act shall cease to apply to such new mandi township from such date as may be specified in such notification.