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[Cites 0, Cited by 2] [Section 43] [Entire Act]

State of Punjab - Subsection

Section 43(4) in Punjab Regional and Town Planning and Development Act, 1995

(4)Subject to the provisions hereinbefore contained, the Authority may sell, lease or otherwise transfer whether by auction, allotment or otherwise any land or building belonging to it on such terms and conditions as it may from time to time determine.