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[Cites 0, Cited by 1] [Section 22(2)] [Section 22] [Entire Act]

State of Punjab - Subsection

Section 22(2)(a) in The Capital of Punjab (Development and Regulation) Act, 1952

(a)the terms and conditions on which any land or building may be transferred by the [Central Government] [Substituted for the words 'State Government' by Punjab Reorganisation (Chandigarh) (Adaptation of Laws on State and Concurrent Subjects) Order, 1968.] under this Act;