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[Cites 0, Cited by 0] [Section 28(2)] [Section 28] [Entire Act]

State of Punjab - Subsection

Section 28(2)(xiii) in The Punjab Town Improvement Act, 1922

(xiii)the advance to the owners of land comprised within the scheme upon such terms and conditions as to interest and sinking fund and otherwise as may be prescribed under the scheme of the whole or part of the capital requisite for the erection of buildings in accordance with the scheme;