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[Cites 0, Cited by 0] [Section 20(4)] [Section 20] [Entire Act]

State of Punjab - Subsection

Section 20(4)(i) in The Punjab Infrastructure (Development & Regulation) Act, 2002

(i)acquire, hold, develop or construct such property, both movable and immovable, as the Board may deem necessary for the performance of any of its activities related to the development of infrastructure sectors or infrastructure projects ;