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[Cites 0, Cited by 0] [Section 47] [Entire Act]

State of Punjab - Subsection

Section 47(2) in The Punjab Town Improvement Act, 1922

(2)If any question or dispute arises as to whether another drain or water- work is required, or as to the sufficiency of any drain or water-work provided by the trust under sub-section (1) the matter shall be referred to the State Government, whose decision shall be final.