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[Cites 0, Cited by 0] [Section 438] [Entire Act]

State of Punjab - Subsection

Section 438(2) in The Punjab Municipal Act, 1999

(2)A notification under sub-section (1) in respect of the scheme, shall be conclusive evidence that the scheme has been duly framed and sanctioned :Provided that no such notification in respect of sanction of any scheme shall be issued after the expiry of a period of three years from the date of the first publication of notice relating to that scheme under sub- section (4) of section 436.