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

State of Punjab - Subsection

Section 8(4) in Punjab Urban Estates (Development and Regulation) Act, 1964

(4)The State Government may from time to time by notification omit any provision of the Punjab Municipal Act, 1911, from the Schedule or add thereto any other provision of that Act and thereupon the Schedule shall be deemed to have been amended accordingly.