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[Cites 0, Cited by 0] [Section 49(2)] [Section 49] [Entire Act]

State of Punjab - Subsection

Section 49(2)(b) in The Punjab Town Improvement Act, 1922

(b)in particular and without prejudice to the generality of the aforesaid powers, regarding any of the matters referred to in sections 188, 189 and 190 of the Municipal Act.