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[Cites 0, Cited by 0] [Section 43] [Entire Act]

State of Punjab - Subsection

Section 43(3) in Punjab Regional and Town Planning and Development Act, 1995

(3)Nothing in this Act shall be construed as enabling the Authority to dispose of land by way of gift, but subject to this condition, reference in this Act to the disposal of land shall be construed as reference to the disposal thereof in any manner whether by way of sale, exchange, lease or by the creation of any easement, right or privilege or otherwise.