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[Cites 0, Cited by 0] [Section 48(1)] [Section 48] [Entire Act]

State of Punjab - Subsection

Section 48(1)(e) in The Punjab Town Improvement Act, 1922

(e)subject to the provisions of any rule prescribing the conditions on which property vested in the trust may be transferred, lease, sell or otherwise dispose of any land used by the trust for a public street and no longer required therefor, and in doing so impose any condition as to the removal of any building existing thereon, as to the description of any new building to be erected thereon, as to the period within which such new building shall be completed and as to any other matter that it deems fit.