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[Cites 0, Cited by 0] [Section 4(2)] [Section 4] [Entire Act]

State of Punjab - Subsection

Section 4(2)(f) in The Land Improvement Loans Act, 1883

(f)such other works as the [State Government] [Substituted by Adaptation of Laws Order, 1950, for 'Provincial Government'.] [ - ] [The words 'with the previous sanction of the Governor-General in Council' repealed by Act 8 of 1906, section 2.] may, from time to time, by [notification in the [official Gazette] [For notification, see Revenue Department notification No. 1493-ARII(III)-60/1345, dated 24.5.1960.], declare to be improvements for the purposes of this Act.