Section 48(1)(d) in The Punjab Town Improvement Act, 1922

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State of Punjab - Subsection

Section 48(1)(d) in The Punjab Town Improvement Act, 1922

(d)provide within its discretion building sites of such dimensions as it deems fit, to abut on or adjoin any public street made, widened, lengthened, extended, enlarged, improved, or the level of which has been raised by the trust under clauses (a), (b) and (c) or by the State Government, and

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State of Punjab - Subsection

Section 48(1)(d) in The Punjab Town Improvement Act, 1922