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[Cites 0, Cited by 20] [Section 42] [Entire Act]

State of Punjab - Subsection

Section 42(1) in The Punjab Town Improvement Act, 1922

(1)The State Government shall notify the sanction of every scheme under this Act, and the trust shall forthwith proceed to execute such scheme, provided that it is not a deferred street scheme, development scheme, or expansion scheme and provided further that the requirements of section 27 have been fulfilled.