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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Haryana - Subsection

Section 5(5) in The Punjab Development of Damaged Areas Act, 1951

(5)The provisions of the Punjab Town Improvement Act, 1922 (Punjab Act IV of 1922), shall apply, to the extent they are applicable to all schemes framed and sanctioned under this Act in so far as they do not conflict with or are not inconsistent with the provisions of this Act.