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[Cites 0, Cited by 0] [Section 26(1)] [Section 26] [Entire Act]

State of Punjab - Subsection

Section 26(1)(b) in Punjab Bhagwan Valmik Ji Tirath Sthal (Ram Tirath) Shrine Board Act, 2016

(b)such person threatens or intends to remove or dispose of that property, the Chief Executive Officer of the Board may, by order grant a temporary injunction or make such other order, for the purpose of staying and preventing the wastage, damage, alienation, sale, removal, or disposition of such property, on such terms as to the duration of injunction, keeping of accounts, giving security, production of the property or otherwise, as he thinks fit.