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[Cites 0, Cited by 0] [Section 98] [Entire Act]

State of Punjab - Subsection

Section 98(4) in The Punjab Town Improvement Act, 1922

(4)Provided that nothing in sub-section (1) shall be construed to apply to a suit wherein the only relief claimed is an injunction of which the object would be defeated by the giving of the notice or the postponement of the commencement of the suit or proceedings.Evidence