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[Cites 0, Cited by 0] [Section 3B(5)] [Section 3B] [Entire Act]

State of Haryana - Subsection

Section 3B(5)(a) in The Punjab Slum Areas (Improvement and Clearance) Act, 1961

(a)any work of improvement required to be executed by a notice under sub-section (1) of Section 4 or in pursuance of an undertaking given under sub-section (2) of 7; or