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[Cites 0, Cited by 0] [Section 66(1)] [Section 66] [Entire Act]

State of Punjab - Subsection

Section 66(1)(b) in The Punjab Town Improvement Act, 1922

(b)the State Government may constitute a tribunal in accordance with section 60 and the provisions of sections 57 to 66 and of section 73 so far as they relate to the tribunal shall thereupon apply to such acquisition.