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[Cites 0, Cited by 0] [Section 35(2)] [Section 35] [Entire Act]

State of Punjab - Subsection

Section 35(2)(b) in The Pepsu Townships Development Board Act, 1954

(b)all the powers and duties which may, by or under the provisions of this Act, be exercised or performed by or on behalf of the Board shall, during the period of supersession, be exercised and performed by such person or persons as the State Government [* * * * *] [Omitted by Punjab Act 19 of 1973, Section 2.] may decide;