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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Haryana - Subsection

Section 4(2) in The East Punjab Damaged Areas Act, 1949

(2)On the issue of a notification under sub-section (1), the provisions of the Municipal Act or the Towns Act, as the case may be, shall, for the purposes aforesaid, be deemed to have been added to, amended or varied in the manner specified in the notification.