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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Haryana - Subsection

Section 18(1) in The Punjab Slum Areas (Improvement and Clearance) Act, 1961

(1)The competent authority may, for the purposes of determining the amount of compensation or apportionment thereof, require by order, any person to furnish such information in his possession as may be specified in the order.