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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Punjab - Subsection

Section 8(3) in Punjab Urban Estates (Development and Regulation) Act, 1964

(3)While exercising the powers or performing the functions under the provisions of the Punjab Municipal Act, 1911, applied to an estate by a notification under sub-section (1), the Chief Administrator shall be subject to the control of the State Government and not to that of the Commissioner or Deputy Commissioner.