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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Haryana - Subsection

Section 5(2) in The East Punjab Damaged Areas Act, 1949

(2)All orders made under sub-section (1) shall be published by notification, and shall on such publication have effect in the damaged area concerned as if enacted in the Municipal Act or the Towns Act, as the case may be.