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[Cites 0, Cited by 1] [Section 20] [Entire Act]

State of Punjab - Subsection

Section 20(2) in The Punjab Town Improvement Act, 1922

(2)The exercise or discharge by any officer of any powers, duties or functions delegated to him under sub-section (1) shall be subject to such conditions and limitations (if any) as may be prescribed in the said order, and also to control and revision by the chairman, or the trust.Supply of Information to Government