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[Cites 0, Cited by 2] [Section 103(2)] [Section 103] [Entire Act]

State of Punjab - Subsection

Section 103(2)(c) in The Punjab Town Improvement Act, 1922

(c)for the purpose of completing the execution of any scheme sanctioned under this Act which has not been fully executed by the trust and of realising properties, funds and dues referred to in clause (a), the functions of the trust and the chairman under this Act shall be discharged by such class I officer of the State Government as may be appointed by it in this behalf.