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[Cites 0, Cited by 1] [Section 6] [Entire Act]

State of Haryana - Subsection

Section 6(1) in The Punjab Development of Damaged Areas Act, 1951

(1)The Trust shall within three months from the date of publication of the scheme under sub- section (3) of section 5, apply to the Collector for the acquisition of any damaged area comprised in the scheme and, if considered necessary, for the immediate delivery of the possession of the whole or any part of such area to the Trust.