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[Cites 0, Cited by 0] [Section 103(2)] [Section 103] [Entire Act]

State of Punjab - Subsection

Section 103(2)(a) in The Punjab Town Improvement Act, 1922

(a)all properties, funds and dues vested in or realisable by the trust and the chairman respectively shall vest in and be realisable by the State Government till they stand transferred to the municipal committee under sub- section (3);