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[Cites 0, Cited by 0] [Section 46A] [Entire Act]

State of Haryana - Subsection

Section 46A(3) in The Punjab Agricultural Produce Markets Act, 1961

(3)The provisions of the Haryana Municipal Act, 1973, the Punjab Gram Panchayat Act, 1952, and the Punjab Town Improvement Act, 1922, in so far as they are inconsistent with the provisions of this act, shall not apply to the mandi portion or a part thereto.