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[Cites 0, Cited by 0] [Section 4(1)] [Section 4] [Entire Act]

State of Haryana - Subsection

Section 4(1)(a) in The East Punjab Damaged Areas Act, 1949

(a)the provisions of the Municipal Act (Punjab Act III of 1911) for purposes of its application to the damaged area of any urban other than a Small Town;