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[Cites 0, Cited by 0] [Section 34(2)] [Section 34] [Entire Act]

State of Punjab - Subsection

Section 34(2)(c) in Punjab Regional and Town Planning and Development Act, 1995

(c)for the purpose of carrying out any development which has not been fully carried out by the Authority and for the purpose of realising properties, funds and dues referred to in clause (a), the functions of the Authority shall be discharged by the State Government.