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[Cites 0, Cited by 1] [Section 72E] [Entire Act]

State of Punjab - Subsection

Section 72E(1) in The Punjab Town Improvement Act, 1922

(1)The State Government and Deputy Commissioners acting under the orders of the State Government, shall be bound to require that the proceedings of trusts shall be in conformity with law and with the rules in force under any enactment for the time being applicable to Punjab generally or the areas over which the trusts have authority.