Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Punjab - Section

Section 4 in The East Punjab Refugees Rehabilitation (Buildings and Building Sites) Rules, 1948

4. Building.

- The [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1966.] Government may from time to time through the Public Works Department build such houses, shops, garages, godowns, etc. as it may deem fit in accordance with the approved specifications.