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[Cites 0, Cited by 0] [Section 44(2)] [Section 44] [Entire Act]

State of Punjab - Subsection

Section 44(2)(b) in The Pepsu Townships Development Board Act, 1954

(b)all liabilities which, immediately before the said date, were enforceable against, the Board shall be enforceable against [the State Government] [Substituted for the words 'the said local authority concerned' by Punjab Act No. 6 of 1969.].