Section 54(1)(b) in The Punjab Town Improvement Act, 1922

[Cites 0, Cited by 0] [Section 54(1)] [Section 54] [Entire Act]

State of Punjab - Subsection

Section 54(1)(b) in The Punjab Town Improvement Act, 1922

(b)between the trust and any person who was entitled as of right, to use as a means of access any street or part thereof, which has vested in the trust under the said section -

(i)as to whether the alteration or closing of such street or part causes special damage or substantial inconvenience to owners of property adjacent thereto or to residents in the neighbourhood, or

(ii)as to whether the other means of access provided or proposed to be provided under sub-section (4) of the said section are reasonably sufficient, or

(iii)as to the sufficiency of any compensation paid or proposed to be paid under the said sub-section (4), or

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State of Punjab - Subsection

Section 54(1)(b) in The Punjab Town Improvement Act, 1922