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[Cites 0, Cited by 0] [Section 56] [Entire Act]

State of Punjab - Subsection

Section 56(6) in The Punjab Town Improvement Act, 1922

(6)When any agreement has been executed in pursuance of sub-section (5) or when any payment has been accepted in pursuance of the proviso to that sub- section in respect of any land, proceedings for the acquisition of the land shall be deemed to be abandoned.