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

State of Punjab - Subsection

Section 4(2) in The East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948

(2)The [State] [Adaptation of Laws Order, 1950.] Government shall by notification and in such other manner as may be prescribed publish the minimum areas provisionally settled by it under sub-section (1) and invite objections thereto.