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[Cites 0, Cited by 0] [Section 46A(1)] [Section 46A] [Entire Act]

State of Haryana - Subsection

Section 46A(1)(e) in The Punjab Agricultural Produce Markets Act, 1961

(e)all suits, prosecutions and other legal proceedings instituted or which might have been instituted by, or against the State Government under the Punjab New Mandi Townships (Development and Regulation) Act, 1960 and the Colonization of Government Lands (Punjab) Act, 1912, in respect of mandi portion only, may be continued or instituted by, for or against the Committee.