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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Haryana - Subsection

Section 33(d) in The Punjab Aerial Ropeways Act, 1926

(d)fails to pay within a reasonable time any compensation awarded by a Collector under sections 14, 15, 16 or by the [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government or a District Judge under section 17; or