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[Cites 0, Cited by 0] [Section 41(2)] [Section 41] [Entire Act]

State of Punjab - Subsection

Section 41(2)(b) in The Punjab Town Improvement Act, 1922

(b)in every other case, unless the modification is in the opinion of the [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government not of sufficient importance to require republication.