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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Punjab - Subsection

Section 26(2) in The Pepsu Townships Development Board Act, 1954

(2)For the purposes of any Loan granted to it by the State Government, the Board shall be deemed to be a local authority within the meaning of the Local Authorities Loans act, 1914 (IX of 1914).