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

State of Haryana - Subsection

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

(a)all property, movable and immovable and all interests of whatsoever nature and kind therein of the State Government in respect of mandi portion of the mandi townships established by the Colonization Department under the Punjab New Mandi Townships (Development and Regulation) Act, 1960, shall vest in the Committee;