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[Cites 0, Cited by 0] [Section 65(1)] [Section 65] [Entire Act]

State of Punjab - Subsection

Section 65(1)(b) in The Punjab Town Improvement Act, 1922

(b)notwithstanding anything contained in the foregoing clause, the decision on all questions of law and title and procedure shall rest solely with the president of the tribunal, and such questions may be tried and decided by the president in the absence of assessors unless the president considers their presence necessary.