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[Cites 0, Cited by 0] [Section 21R] [Entire Act]

State of Haryana - Subsection

Section 21R(2) in The Punjab Slum Areas (Improvement and Clearance) Act, 1961

(2)Where any sum is expended under circumstances of extreme urgency as provided in sub-section (1), a report thereof indicating the source from which it is proposed to meet the expenditure shall be made by the Board as soon as practicable to the State Government.