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[Cites 0, Cited by 0] [Section 65(1)] [Section 65] [Entire Act]

State of Punjab - Subsection

Section 65(1)(c) in The Punjab Town Improvement Act, 1922

(c)[ The President of the Tribunal may record evidence on any matter in the absence of assessors unless he considers their presence necessary.] [Added vide Punjab Act No. 4 of 1976.]