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

State of Punjab - Subsection

Section 2(2) in The East Punjab Moveable Property (Requisitioning) Act, 1947

(2)Where the [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government makes any order under sub-section (1), it may use or deal with the property in such manner as may appear to it to be expedient.