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[Cites 0, Cited by 1] [Section 36(2)] [Section 36] [Entire Act]

State of Punjab - Subsection

Section 36(2)(a) in The Punjab Town Improvement Act, 1922

(a)notwithstanding anything contained in section 78 cause the said notice to be published weekly for three consecutive weeks in the Official Gazette and in a newspaper or newspapers with a statement of the period within which objections will be received, and