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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Punjab - Subsection

Section 2(e) in The East Punjab Refugees Rehabilitation (Buildings and Building sites) Act, 1948

(e)[ "prescribed" means prescribed by rules made under this Act;] [Clauses (c), (d), (e) and (f) renumbered (e), (f), (g) and (h) by Punjab Act 4 of 1951, section 2(2).]