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[Cites 0, Cited by 1] [Section 3] [Entire Act]

State of Haryana - Subsection

Section 3(2) in The Punjab Scheduled Roads and Controlled, Areas Restriction of Unregulated Development Act, 1963

(2)"Community assets" means assets belonging to Government, Government Controlled Organisations, Local Bodies, Voluntary Organisations and individuals which are created the beneficial use of public at large without profit motive.]