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[Cites 0, Cited by 1] [Section 20] [Entire Act]

State of Haryana - Subsection

Section 20(4) in The East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948

(4)Upon the confirmation of the scheme under sub-section (2) or (3) the scheme as confirmed shall be published in the prescribed manner in the estate or estates concerned.