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[Cites 0, Cited by 0] [Section 46] [Entire Act]

State of Punjab - Subsection

Section 46(2) in The Punjab Town Improvement Act, 1922

(2)After considering and deciding all objections (if any) received in writing before the date so specified the trust may take over charge of such street, or part, from the owner or owners thereof and the same shall thereupon vest in the trust.