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

State of Punjab - Subsection

Section 5(4) in The Punjab Minerals (Vesting of Rights) Act, 1994

(4)On receipt of a reference under sub-section (3), the principal civil court of original jurisdiction may decide the matter itself or by a written order direct any civil court subordinate to it to decide the same.