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[Cites 0, Cited by 0] [Section 56(2)] [Section 56] [Entire Act]

State of Punjab - Subsection

Section 56(2)(a) in The Punjab Town Improvement Act, 1922

(a)reaches it before the time fixed by the Collector, under section 9 of the Land Acquisition Act, 1894, for making claims in reference to the land, and