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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Punjab - Subsection

Section 12(1) in The Pepsu Townships Development Board Act, 1954

(1)There shall be an Administrator of the Board who shall be appointed by the State Government [* * * * ] [Omitted by Punjab Act 19 of 1973, Section 2.] on such terms and conditions as may be prescribed.