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

State of Haryana - Subsection

Section 2(7) in The Punjab New Capital (Periphery) Control Act, 1952

(7)[ the expression "to erect or re-erect any building" has the same meaning as is assigned to it in clause (5) of section 3 of the Punjab Municipal Act, 1911 (Act No. III of 1911);] [Now read Haryana Municipal Act, 1974.]