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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Haryana - Subsection

Section 5(3) in The Punjab Reclamation of Land Act, 1959

(3)Upon the issue of a notification under sub-section (1) the Collector may, notwithstanding any law to the contrary, authorise the Director to take possession of the whole or any part of the area specified therein for a period not exceeding ten years for the purpose of carrying out reclamation.