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[Cites 0, Cited by 3] [Section 3] [Entire Act]

State of Punjab - Subsection

Section 3(2) in Punjab Urban Estates (Development and Regulation) Act, 1964

(2)The State Government may sell, lease or otherwise transfer, whether by auction, allotment or otherwise, any land or building belonging to the State Government in an urban estate on such terms and conditions as it may, subject to any rules made under this Act, think fit to impose,