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[Cites 0, Cited by 4] [Section 38] [Entire Act]

State of Punjab - Subsection

Section 38(2) in The Punjab Town Improvement Act, 1922

(2)Such notice shall -
(a)state that the trust proposes to acquire such property for the purposes of carrying out a scheme under this Act, and
(b)require such person, if he objects to such acquisition, to state his reasons in writing within a period of sixty days from the service of the notice.