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[Cites 0, Cited by 0] [Section 3A] [Entire Act]

State of Punjab - Subsection

Section 3A(c) in The Punjab Town Improvement Act, 1922

(c)the new trust shall deal with any scheme sanctioned under this Act, which has not been fully executed by the officer appointed by the State Government under section 103, in accordance with the provisions of this Act as fully as if it had been sanctioned at the instance of the new trust.]