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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Punjab - Subsection

Section 31(4) in Panjab District Boards Act, 1883

(4)If no objection is sent within the said period of thirty days, or if the objections received, having been considered as aforesaid, are deemed insufficient, the board may submit its proposals to the Local Government, with the objections (if any) which have been sent in and with its decision thereon.