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

State of Punjab - Subsection

Section 4(3) in Licensing of Tenements and Sites and Services in Chandigarh Scheme, 1979

(3)A general notice of at least 30 days shall be given by the competent authority, before the residents of the Labour Colony are required to vacate the colony or part thereof.