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[Cites 0, Cited by 0] [Section 22(11)] [Section 22] [Entire Act]

State of Punjab - Subsection

Section 22(11)(a) in Chandigarh (Sale of Sites and Buildings) Rules, 1960

(a)the expressions "Chief Administrator" and "Estate Officer" shall mean the officers so appointed by the Central Government, under the provisions of the Capital of Punjab (Development and Regulation) Act, 1952;