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[Cites 0, Cited by 1] [Section 4] [Entire Act]

State of Punjab - Subsection

Section 4(2) in The Capital of Punjab (Development and Regulation) Act, 1952

(2)Every transferee shall comply with the directions issued under sub- section (1) and shall as expeditiously as possible, erect any building or take such other steps as may be necessary, to comply with such directions.