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

State of Punjab - Subsection

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

(a)all properties, funds and dues which are vested in, or realiseable by, the Authority shall vest in, or be realiseable by, the State Government;