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[Cites 0, Cited by 4] [Entire Act]

State of Punjab - Section

Section 39 in The Punjab Town Improvement Act, 1922

39. Furnishing of information available in municipal records.

- The president of the municipal committee shall furnish the chairman at his request and on payment of such fees as may be prescribed by rule made under section 73 with a copy of such information relating to a locality regarding which a notice has been published under section 36 as is available in the municipal records.