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[Cites 0, Cited by 0] [Section 49] [Entire Act]

State of Punjab - Subsection

Section 49(2) in The Punjab Town Improvement Trust Rules, 1939

(2)Temporary establishment shall be recorded separately at the end of the space allotted for the permanent establishments and shall not be mixed up with it. The period, of which the temporary establishment is sanctioned shall be distinctly specified in the scale register.