Section 2(b) in The Punjab Public Premises and Land (Eviction and Rent Recovery) Act, 1973

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State of Punjab - Subsection

Section 2(b) in The Punjab Public Premises and Land (Eviction and Rent Recovery) Act, 1973

(b)"corporate authority" means -

(i)any local authority referred to in sub-clause (i), or

(ii)any company or Corporation referred to in sub-clauses (ii) and (iii); of clause (e) of this section;